Icici Lombard General Insurance ... vs Kamlesh Kumari & Others
2021 Latest Caselaw 1487 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                       FAO (MVA) No. 216 of 2015
                                       Decided on: 01.03.2021




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    ICICI Lombard General Insurance Company Ltd.     .......appellant
                                  Versus
    Kamlesh Kumari & others                         .....Respondents
    _________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge
    Whether approved for reporting? 1





    For the appellant                    :      Mr. Jagdish Thakur, Advocate.

    For the respondents                  :
                               Mr. Rajesh Mandhotra, Advocate, for
                               respondents No. 1 to 3.
    _________________________________________________________

    Sandeep Sharma, Judge (oral):

Learned counsel representing the appellant, on

instructions, seeks permission to withdraw the present appeal.

2. Consequently, in view of the above, present appeal is

dismissed as withdrawn.

    1st March, 2021                                                       (Sandeep Sharma)
     ( reena)                                                                 Judge

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