Date Of Decision: 4Th August vs Smt. Surmi & Ors
2021 Latest Caselaw 3546 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

.

FAO (MVA) No.4099 of 2013

Date of Decision: 4th August, 2021 Future Generali India Insurance Company Limited. ..Appellant.

Versus

Smt. Surmi & ors. ...Respondents. Coram The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1

For the appellant: Mr. Neeraj Gupta, Sr. Advocate with Mr. Parv Sharma, Advocate.

For the respondents:

r Mr. Parveen Chauhan, Advocate, for

respondents No.1 to 3.

Mr. Naveen Bhardwaj, Advocate, for respondents No.4 and 5.

(Through Video Conferencing)

Chander Bhusan Barowalia, Judge (oral).

Learned counsel appearing on behalf of the appellant states

that he is under instructions not to press the instant appeal. Consequently,

the instant appeal is dismissed, as not pressed.

Pending application(s), if any, stand(s), disposed of.

(Chander Bhusan Barowalia) th 4 August, 2021. Judge (CS)

Whether reporters of Local Papers may be allowed to see the judgment?