Decided On: 17.03.202 vs Smt. Sunder Devi And Others
2021 Latest Caselaw 2211 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                           FAO No. 226 of 2019 a/w




                                                                       .
                                           Cross Objections No. 06 of 2021





                                           Decided on: 17.03.2021.
      ICICI Lombard General Insurance Company
      Limited                                                      ...Appellant.





                    Versus

      Smt. Sunder Devi and others                                  ...Respondents.
      Coram





      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1 nO
      For the appellant
                    r       :    Mr. Jagdish Thakur, Advocate.

      For the respondents          :       M/s D.S. Nainta and P.M.Negi,
                                           Advocates for respondents No. 1 to

                                           4.

                                   :       Mr. Bhim Raj Sharma, Advocate vice
                                           Mr. Bhoop Singh, Advocate for
                                           respondent No. 5.



      Ajay Mohan Goel, Judge (Oral)

When this case was taken up for consideration,

learned Counsel for the appellant submits that he has instructions

not to press the present appeal on merit and the appellant be

permitted to withdraw the same.

2. Learned Counsel for the cross-objectors submits that

in view of the statement so made by learned Counsel for the

appellant to the effect that the appellant does not wants to press

this appeal and intends to withdraw the same, the

respondents/cross-objectors may also be permitted to withdraw

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

the cross objections. Ordered accordingly. Both appeal as well as

cross objections are permitted to be withdrawn. Pending

.

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

accordingly.

                                            (Ajay Mohan Goel)





    March 17, 2021                                    Judge
       (narender)




                       r        to