YATENDRA KUMAR Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The present case is taken up through video conferencing.

(2.) At the request of the learned counsel for the petitioner, the defects, as pointed out by the office, are ignored.

(3.) The present writ petition has been filed for quashing the entire proceeding of Certificate Case No. 08 of 2018-19 initiated by the District Certificate Officer, Bokaro (the respondent no. 3) on requisition of the respondent no. 1 and to stay the proceeding of the said certificate case during pendency of the writ petition.