________________________________________________________ vs Neelam Kumari And Others
2021 Latest Caselaw 1007 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

FAO No.146 of 2019

.

Decided on: 4th February, 2021

________________________________________________________ Bajaj Allianz General Insurance Company Limited ....Appellant

Versus Neelam Kumari and others ....Respondents ________________________________________________________

Coram The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge. 1 Whether approved for reporting?

________________________________________________________ For the appellant: Mr. Jagdish Thakur, Advocate.

For the respondents: None.

Through Video Conferencing

Anoop Chitkara, Vacation Judge (oral)

The learned counsel for the appellant seeks

permission to withdraw the instant appeal. Permission

granted. Accordingly, the present appeal is dismissed, as

withdrawn. Pending application(s), if any, stand(s),

disposed of.

(Anoop Chitkara) Vacation Judge 4th February, 2021 (himalvi/raman)

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