Hotel vs Indira Devi
2021 Latest Caselaw 5678 HP

.

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

ON THE 10th DAY OF DECEMBER, 2021

BEFORE HON'BLE MR. JUSTICE AJAY MOHAN GOEL FIRST APPEAL FROM ORDER No.48 of 2014

Between:

    NATIONAL        INSURANCE
    COMPANY           LIMITED,
    RECKONG    PEO,   DISTRICT

KINNAUR, H.P. THROUGH ITS

ADMINISTRATIVE OFFICER, DIVISIONAL OFFICE, NATIONAL INSURANCE COMPANY LIMITED, HIMLAND

HOTEL, CIRCULAR ROAD, SHIMLA­171001.

....APPELLANT.

(BY. MR. JAGDISH THAKUR, ADVOCATE)

AND

1.INDIRA DEVI, WD/O LATE SH. DOLA RAM, R/O VILLAGE SHALOA, P.O. TABEN, TEHSIL KARSOG, DISTRICT MANDI, H.P.

2. ANITA DEVI D/O LATE SH. DOLA RAM, R/O VILLAGE SHALOA, P.O. TABEN, TEHSIL KARSOG, DISTRICT MANDI, H.P., THROUGH HER MOTHER,

.

RESPONDENT NO.1.

3. MASTER CHUNU, S/O LATE SH. DOLA RAM, R/O VILLAGE SHALOA, P.O.

TABEN, TEHSIL KARSOG, DISTRICT MANDI, H.P., THROUGH HIS MOTHER, RESPONDENT NO.1.

4. NARAYAN SINGH VERMA, S/O SH. MAST RAM VERMA, R/O FLAT NO.3, BLOCK­A, VERMA APARTMENTS

KHALINI, DISTRICT SHIMLA,

H.P. (OWNER OF VEHICLE NO.HP ­63­1248).

....RESPONDENTS.

(BY. MR. L.S. MEHTA, ADVOCATE, FOR RESPONDENTS NO.1

TO 3.

MR. DIWAN SINGH NEGI, ADVOCATE, FOR RESPONDENT NO.4.

Whether approved for reporting?1 No

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

.

O JUDGMENT

Learned Counsel for the appellant submits that he has

instructions to withdraw this appeal.

2. Present appeal is dismissed as withdrawn, as prayed

for, so also pending miscellaneous applications, if any,

December 10, 2021 (Ajay Mohan Goel)

(rishi) Judge