Reliance General Insurance ... vs Aruna Thakur & Others
2021 Latest Caselaw 448 HP

                                                      1




              IN THE HIGH COURT OF HIMACHAL PRADESH
                              SHIMLA

                                         FAO No.506 of 2015




                                                                                .
                                         Date of Decision: January 7, 2021





    Reliance General Insurance Company Ltd.                                         ...Appellant.





                                                  Versus

    Aruna Thakur & others                                                       ..Respondents.

    Coram:





    The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Whether approved for reporting?1
    For the Appellant:                   Mr.Chandan Goel, Advocate.

    For the Respondents:                 Mr.Jeevan Kumar, Advocate, vice Mr.Desh

                                         Raj Thakur, Advocate, for respondents
                                         No.1 to 3, through Video Conferencing.

                                         Mr. Sarvedhaman Rathore, Advocate, for


                                         respondents No. 4 to 10, through Video
                                         Conferencing.

    Vivek Singh Thakur, J (oral)

Learned counsel for the appellant, under instructions,

seeks permission to withdraw the appeal. Accepting his prayer,

appeal is dismissed as withdrawn.

Pending application(s), if any, also stand disposed of.

(Vivek Singh Thakur), Judge.

January 7, 2021 (Purohit)

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