Citation : 2021 Latest Caselaw 1114 HP
Judgement Date : 18 February, 2021
.
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
FAO No. 575 of 2018
Date of Decision 18th February, 2021
________________________________________________________
ICICI Lombard General Insurance Co. ...Appellant
Versus
Manchali Devi @ Himachali & 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. K.S. Thakur, Advocate, for
respondent No.1, Mr. S.D.
Vasudeva, Advocate, for
respondents No.3(a) and 3(b),
through Video Conferencing.
Respondents No. 2, 3(c) and 3(d) are already ex-parte.
__________________________________________________________________ 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withdrawn.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
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!