Bajaj Allianz General Insurance ... vs Mohammad Ali Hussain & Ors
2021 Latest Caselaw 1833 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                                            CMP No. 2509 of 2021 in
                                            FAO No. 353 of 2017
                                            Decided on: 08.03.2021




                                                                                      .
            ______________________________________________________________





        Bajaj Allianz General Insurance Company Ltd.
                                                  ....Appellant/applicant
                                   Versus





        Mohammad Ali Hussain & ors.
                                           ....Respondents/non-applicants
        _




        Coram
        The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.





        Whether approved for reporting?1 No
        For the applicant/appellant                : Mr. Aman Sood, Advocate.
        For respondents/ :                          : Mr. Bimal Gupta, Sr. Advocate
        Non-applicants.                                with Ms. Poonam Mokta,

                                                       Advocate, for respondent No.

                                                        1.
                                                       Mr. Karan Singh Kanwar,
                                                       Advocate, for respondent No.
                                                        2.
                                                      None for respondent No. 3,



                                                      though served.


        Chander Bhusan Barowalia, Judge (oral)

CMP No. 2509 of 2021

Mr. Aman Sood, the learned counsel, submits that

in view of clear instructions received by him from the

applicant/Insurance Company, he may be permitted to

withdraw the instant appeal. On the other hand, Mr. Bimal

Gupta, Sr. Advocate, assisted by Ms. Poonam Mokta, Advocate,

submits that since the learned counsel for the

applicant/Insurance Company wants to withdraw the instant

1 Whether reporters of Local Papers may be allowed to see the judgment?

appeal, cross objections filed by the cross-objector/respondent

No. 1 be also permitted to be withdrawn.

.

2. Consequently, the application is allowed and the

applicant/appellant is permitted to withdraw the instant

appeal. The application stands disposed of.

FAO No. 353 of 2017

In view of aforesaid application being allowed and

taking into consideration the prayer made by learned counsel

for the respondents/cross-objector, the appeal and cross

objection No. 58 of 2017 are dismissed, as withdrawn. Pending

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

                                     (Chander Bhusan Barowalia)
    March 08, 2021                            Judge
          (raman)