ORIENTAL INSURANCE CO LTD Vs. FARJANA KHATUN

JUDGEMENT

(1.) THOUGH respondent is exparte but he can join the proceedings.

(2.) PRESENT revision petition was filed in the year 2006. However, no copies of the pleadings were filed along with it.

(3.) ON 18.11.2014, counsel for petitioner sought time to file copy of pleadings and as such, six weeks' time was granted and matter was adjourned to 25.02.2015. Again on 25.02.2015, copies of pleadings were not filed and further time was sought. Thereafter, two weeks' time was granted. Till date, copies of pleadings have not been filed.