Icici Lombard General Insurance vs Smt. Pammi Devi & Others
2021 Latest Caselaw 1449 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA


                                             FAO(MVA) No.142 of 2019




                                                                           .
                                             Decided on: 26.02.2021





    ICICI Lombard General Insurance
    Company Limited                                                    ....Appellant.





                  Versus
    Smt. Pammi Devi & others                                           ...Respondents.
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.




    Whether approved for reporting?1

    For the appellant :
                      r            Mr. Jagdish Thakur, Advocate.
    For the respondents: None for respondents No.1 and 2.

                                    Ms. Anu Tuli Azta, Advocate, for
                                    respondent No.3.
                                    Mr. B.C. Verma,                        Advocate,          for


                                    respondent No.4.

    Ajay Mohan Goel, Judge (Oral)

This case has been listed on a mention so made by

learned counsel for the appellant, who informs the Court, on

instructions that the appellant wants to withdraw this appeal.

2. In view of the above, the appeal is dismissed as

Whether reporters of the local papers may be allowed to see the judgment?

withdrawn, as prayed for, so also pending miscellaneous

.

applications, if any. Interim order, if any, stands vacated.

                                       (Ajay Mohan Goel)
                                            Judge
    February 26, 2021
       (Rishi)


                  r          to