Bajaj Allianz General Insurance ... vs Mongra Bai
2021 Latest Caselaw 3145 Chatt

                                                                                           Page No.1




            HIGH COURT OF CHHATTISGARH, BILASPUR

                                   WP227 No. 326 of 2020

     • Bajaj Allianz General Insurance Company Limited Shiv Mohan
        Bhawan, Vidhan, Sabha Road, Pandri, Raipur, Chhattisgarh (Insurer
        Of Tractor No. C.G. 11-A/9128), District : Raipur, Chhattisgarh

                                                                                   ---- Petitioner

                                              Versus

    1. Mongra Bai W/o Manmohan Nayak Aged About 63 Years Caste -
         Aghariya, R/o Village Dhaurabhata, Thana And Tahsil Dabhra, District
         Janjgir Champa Chhattisgarh (Decree Holder ), District : Janjgir-
         Champa, Chhattisgarh

    2. Bhuvneshwar S/o Manmohan Nayak Aged About 35 Years Caste
         Aghariya, R/o Village Dhaurabhata, Thana And Tahsil Dabhra, District
         Janjgir Champa Chhattisgarh (Decree Holder ), District : Janjgir-
         Champa, Chhattisgarh

    3. New India Assurance Company Limited Branch Raigarh, District
         Raigarh Chhattisgarh. (Judgment Debtor / Insurer Of Trolley No. C.G.
         11- A/ 5399)., District : Raigarh, Chhattisgarh

                                                                               ---- Respondents

   ____________________________________________________________

For Applicants                      :        Mr. Sangeet Kumar Kushwaha, Advocate
For Respondent No.3                 :        Mr. Pankaj Agrawal, Advocate.
-------------------------------------------------------------------------------------------------------

Hon'ble Shri Justice Rajendra Chandra Singh Samant Order On Board

15/11/2021

Heard.

1. After arguing for some time, learned counsel for the petitioner seeks Page No.2

permission to withdraw this petition with liberty to file appeal against

the impugned order.

2. Accordingly, the petition is disposed off as withdrawn with the liberty as

prayed.

Sd/-

(Rajendra Chandra Singh Samant) Judge Nisha