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 2019-20 initiated by the District Certificate Officer, Bokaro (the respondent no. 3) on the requisition of the respondent no.1. The petitioner has also prayed for quashing the order dtd. 31/7/2021 passed by the respondent no. 3 whereby warrant of arrest under Order XXI Rule 38 of the Code of Civil Procedure has been issued to the petitioner in the said certificate case for non-payment of Rs.22,53,076.00 and to stay the proceeding of the certificate case during pendency of the writ petition.