Icici Lombard General Insurance ... vs Coram
2021 Latest Caselaw 1113 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        FAO No. 427 of 2015
                                        Date of Decision 18th February, 2021





    ________________________________________________________

    ICICI Lombard General Insurance Co.                                  ...Appellant

                                                   Versus

    Soun Khatun & others

    Coram
                          r                to                        ....Respondents

    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting?1 ______________________________________________________________ For the Appellant: Mr. Jagdish Thakur, Advocate,

through Video Conferencing.

For the Respondents: Mr. Neel Kamal Sharma, Advocate, for respondents No.1 and 2,

through Video Conferencing.

Mr. Sanjay Bhardwaj, Advocate, vice Mr. J.L. Bhardwaj, Advocate, for respondents No. 3 and 4, through

Video Conferencing.

__________________________________________________________________ Vivek Singh Thakur, J.

Under instructions of the appellant, as prayed by

learned counsel for the appellant, appeal is dismissed as

withdrawn. Interim order also stands vacated.

Whether Reporters of Local Papers may be allowed to see the judgment? Yes

2. The appellant is permitted to produce copy of order

downloaded from the High Court website, if required, and the

.

concerned Authorities may verify the order from the High Court

website or otherwise.

    February 18, 2021                (Vivek Singh Thakur)
    (ms)                                Vacation Judge



                   r        to