National Insurance Company ... vs Sh. Tarlok Chand
2021 Latest Caselaw 5679 HP

    IN   THE   HIGH    COURT    OF   HIMACHAL        PRADESH,            SHIMLA




                                                          .
                    ON THE 10th DAY OF DECEMBER, 2021





                              BEFORE
                HON'BLE MR. JUSTICE SANDEEP SHARMA





               FIRST APPEAL FROM ORDER NO. 179 of 2019

         Between:

         NATIONAL INSURANCE COMPANY LIMITED,





         THROUGH ITS DIVISIONAL MANAGER,
         HIM LAND HOTEL, SHIMLA-1 H.P.
                                  .... APPELLANT/RESPONDENT NO.3
         (BY MR. I.N. MEHTA,
         ADVOCATE)


         AND


    1.   SH. TARLOK CHAND,
         S/O SH. AMAR SINGH,
         R/O VILLAGE RORA,
         TEHSIL HAROLI,




         DISTRICT UNA, H.P.

    2.   SMT. KANTA DEVI,





         W/O SH. TARLOK CHAND,
         R/O VILLAGE RORA,
         TEHSIL HAROLI,





         DISTRICT UNA, H.P.

                                       ....RESPONDENTS-PETITIONERS

    3.   NARENDER KUMAR,
         S/O SH. GURDEV SINGH,
         R/O VILLAGE AKALPURA ROAD,
         PHILLAUR, DISTRICT JALANDHAR,
         PUNJAB (DRIVER OF TRUCK




                                         ::: Downloaded on - 31/01/2022 23:25:15 :::CIS
                                              2




          NO. PB-03-R-9439)




                                                                     .

    4.    SHREE GANESH,
          ROLLER FLOOR MILLS,
          AKALPURA ROAD PHILLAUR,
          DISTRICT JALANDHAR, PUNJAB





          THROUGH ITS PROP. MOHIT KOSHLA,
          S/O SH. SURINDER KOHSLA
          OWNER OF TRUCK NO. PB-03-R-9439

                                                                      ....RESPONDENTS





          (BY MR. SANJEEV KUTHIALA,
          SENIOR ADVOCATE WITH MS.
          RACHNA KUTHIALA, ADVOCATE,
          FOR R-1 AND R-2)


          (BY MR. LAKSHAY PARIHAR,
          ADVOCATE, FOR R-3 AND R-4)


    Whether approved for reporting?.



    These appeals coming on for orders this day, the Court passed the following:




                                        JUDGMENT

Learned counsel for the appellant, on instructions, seeks

permission to withdraw the present appeal. Permission granted.

Consequently, in view of the above, present appeal is dismissed

as withdrawn. Pending applications if any, also stand disposed of.

    10th December, 2021                               (Sandeep Sharma),
         (manjit)                                           Judge










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