Jameel Khan vs Vijay Kumar
2025 Latest Caselaw 4142 Chatt

Chattisgarh High Court

Jameel Khan vs Vijay Kumar on 1 September, 2025

                                         1




                                                          2025:CGHC:44423


                                                                         NAFR

           HIGH COURT OF CHHATTISGARH AT BILASPUR

                             MAC No. 739 of 2019

Jameel Khan S/o Shri Ameer Khan Musalman Aged About 35 Years R/o
Lohiya Nagar, Durga Chowk, Baloda Bazar, Disrtict- Baloda Bazar-
Bhatapara, Chhattisgarh............(Owner).
                                                                 ...Appellant


                                     versus
1 - Vijay Kumar S/o Shri Kartikram Kaiwartya Aged About 35 Years R/o
Village   Chharchhed,      P.S.   Kasdol,     District-   Balodabazar-Bhatapara,
Chhattisgarh.
2 - Mohar Bai W/o Shri Vijay Kumar Kaiwartya Aged About 30 Years R/o
Village   Chharchhed,      P.S.   Kasdol,     District-   Balodabazar-Bhatapara,
Chhattisgarh.
3 - Minor Harvendra Kumar S/o Shri Rekhraj Bhoj Aged About 17 Years
Through Natural Guafdian Father Rekhraj Bhoi, R/o Village Baya, P.S. Raja
Devri, Tahsil Kasdol, District- Baloda Bazar- Bhatapara, Chhattisgarh..............
(Driver Of Motorcycle No. C.G. 22 Ab 9840).
4 - The New India Insurance Company Limited Brach Office- Ambedkar
Chowk, Balodabazar, District- Balodabazar-Bhatapara, Chhattisgarh.............
(Insurer Of Motorcycle No. C.G. 22 Ab 9840)...........(Claimants).


                                                               ... Respondents

For Appellant : Ms. Jyoti Kaushik, Advocate holding brief of Ms. Supriya Upasane, Advocate For Res. Nos. 1 &2 : Mr. Sahil Sahu, Advocate holding brief of Mr. Sunil Sahu, Advocate

For Res. No. 4 : Mr. Abhishek Mishra, Advocate

Hon'ble Shri Justice Sachin Singh Rajput Judgment On Board 01/09/2025

1. Learned counsel for the appellant would submit that the dispute

between the parties is amicably settled therefore, the appellant does

not want to press this appeal and seeks permission of this Court to

withdraw this appeal.

2. Learned counsel for the respective respondents have no objection.

3. Accordingly, the instant Appeal is dismissed as withdrawn. Accordingly,

the all pending applications are disposed of.

                 Sd/-                                             Sd/-


                                                        (Sachin Singh Rajput )
                                                                Judge



Ami