NAVDEEP AGRO BOARD Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) Learned proxy counsel is present for the petitioner, and requests for yet another adjournment.

(2.) The petition has been filed under section 21(b) of the Act 1986 in challenge to the State Commission's Order dated 24.05.2011 in appeal no. 3260 of 2007 arising out of the District Commission's Order dated 05.11.2007 in complaint no. 198 of 2007.

(3.) We have perused the material on record, including inter alia the District Commission's Order dated 05.11.2007, the State Commission's impugned Order dated 24.05.2011 and the petition.