National Insurance Company ... vs Sh. Bhadur
2021 Latest Caselaw 5694 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.213 of 2017

         Between:

         NATIONAL INSURANCE COMPANY LIMITED,





         THROGH ITS DIVISIONAL MANGAER,
         HIMLAND HOTEL, SHIMLA, H.P.
         SH. SUNIL GUPTA
                                  ....RESPONDENT NO.3/APPELLANT

         (BY MR. I.N. MEHTA,
         ADVOCATE)

         AND



    1.   SH. BHADUR,
         S/O SH. RASAL SINGH,
         R/O VILALGE AND P.O. DHANOTU,




         TEHSIL SHAHPUR, DISTRICT KANGRA, H.P.,
                                      ....RESPONDENT /PETITIONER





    2.   NEW PREM BUS SERVICE,
         THROUGH PROP.SH. PAWAN KUMAR





         AND PARVEEN, S/O SH. PREM CHAND,
         S/O SH. REHLU MAL, NAGROTA BAGWAN,
         TEHSIL AND DISTRICT KANGRA, H.P.

    3.   SH. DILBAG RAJ
         (DRIVER OF THE BUS NO. HP-68-8485)
         S/O NON KNOWN, C/O NEW PREM BUS SERVICE,
         HP. NAGROTA BAGWAN, TEHSIL AND
         DISTRICT KANGRA, H.P.




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                                              2




           SMT. NISHU KHERA, RESPONDENT NO.1




                                                                     .

                                                                      ....RESPONDENTS

           (BY MR. AJAY SHARMA,
           SENIOR ADVOCATE WITH





           MR. AMIT JAMWAL, ADVOCATE,)

    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dismissed as withdrawn.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