ORIENTAL INSURANCE COMPANY LTD. Vs. TETARI DEVI

JUDGEMENT

(1.) From perusal of the order dtd. 4/5/2018 and subsequent orders, it appears that appellant was directed to serve notice by taking fresh steps upon respondent no. 7 by both processes, for which, requisites etc., to be filed within a week.

(2.) A peremptory order was also passed on 27/7/2018, but still the order has not been complied. Subsequently due to non-compliance of the order, the instant appeal was dismissed and it was restored on 15/3/2024 in C.M.P. No. 494 of 2018, but even after restoration, the order dtd. 27/7/2018 has not complied with.

(3.) It appears that appellant-Insurance Company is proceeding in this case in a most lackadaisical manner and does not deserve any indulgence, as such, prayer for further adjournment is accordingly rejected.