Ahluwalia vs Smt. Geeta Devi
2021 Latest Caselaw 4191 HP

                                   1

     IN   THE    HIGH   COURT OF   HIMACHAL           PRADESH, SHIMLA




                                                            .
                   ON THE 26th DAY OF AUGUST, 2021





                              BEFORE

                HON'BLE MR. JUSTICE SANDEEP SHARMA





               FIRST APPEAL FROM ORDER NO.479 OF 2015
    Between:

    BAJAJ ALLIANZ GENERAL





    INSURANCE COMPANY LIMITED,
    HAVING ITS REGISTERED
    HEAD OFFICE AT GE PLAZA,
    AIRPORT ROAD, YERWADA, PUNE-
    411006, THROUGH ITS

    AUTHORIZED OFFICER/
    SIGNATORY MS. SARPREET KAUR

    AHLUWALIA,
    HAVING ITS REGIONAL OFFICE AT
    SCO NO. 14, FOURTH FLOOR, NEAR
    SHIRAZ-II, SECTOR-5, PANCHKULA
    (HARYANA)


                                                               ....APPELLANT


    (BY MR. AMAN SOOD, ADVOCATE)






    AND


1. SMT. GEETA DEVI,





   W/O SH. BRIJ LAL,
2. POONAM (MINOR),
   D/O SH. BRIJ LAL
3. MASTER HIMANSHU (MINOR)
   S/O SH. BRIJ LAL,
   RESPONDENTS NO.2 AND 3 BEING
   MINORS REPRESENTED THROUGH
   THEIR NATURAL MOTHER AND
   GUARDIAN SMT. GEETA DEVI,
   WIDOW OF LATE SH.BRIJ LAL

    ALL RESIDENTS OF                   ....CLAIMANTS/RESPONDENTS
    VILLAGE GAYANA,
    P.O. MANGOO,
     TEHSIL ARKI,
    DISTRICT SOLAN, H.P..




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4. SH. SATISH KUMAR,




                                                                   .
   S/O SH. BRIJ MOHAN,





   R/O GAGAN LODGE, TALLAND,
   TEHSIL AND DISTRICT SHIMLA
   (OWNER OF TATA SUMO BEARING,
   REGISTRATION NO. HP-01-A-1102)





                                                 ....OWNER/RESPONDENT
    (BY   MR.    ANIRUDH       SHARMA,
    ADVOCATE, FOR R-1 TO R-3.)
    (BY MR. ARVIND SHARMA, ADVOCATE





    FOR R-4)


    Whether approved for reporting?.

    This appeal coming on for orders this day, the Court passed the following:

                                      JUDGMENT

Mr. Aman Sood, learned counsel, for the appellant, seeks

permission of this Court to withdraw the present appeal in view of

order passed in FAO No. 237 of 2017.

2. Consequently, in view of the above, present appeal is

dismissed as withdrawn.

    26th August, 2021                                 (Sandeep Sharma),





         (manjit)                                            Judge