ANUJ GOSWAMI Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE case has been called out the second time. Still no one appears for the petitioner. It is also pointed out by the office that despite several opportunities, petitioner has not removed the office objections.

(2.) UNDER the circumstances, we are constrained to dismiss the Revision Petition for non -prosecution as well as in default. Ordered accordingly.

(3.) THE case has been called out the second time. Still no one appears for the petitioner. It is also pointed out by the office that despite several opportunities, petitioner has not removed the office objections.