Icici Lombard General Insurance ... vs Coram
2021 Latest Caselaw 1122 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        FAO No. 259 of 2017
                                        Date of Decision 18th February, 2021





    ________________________________________________________

    ICICI Lombard General Insurance Co.                                  ...Appellant

                                                   Versus

    Manoj Kumar and another

    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. Naresh Kaul, Advocate, for respondent No.1, through Video

Conferencing.

Respondent NO.2 is 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withdrawn.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.

2. The appellant is permitted to produce copy of order

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

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

concerned Authorities may verify the order from the High Court

website or otherwise.

.

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





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