Oriental Insurance Co. Ltd vs Geeta Devi & Ors
2022 Latest Caselaw 11880 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

FAO No. 302/2017 a/w C.O. No.15/2017 Decided on : 30.12.2022

FAO No. 302/107

.

Oriental Insurance Co. Ltd. .....Appellant

Versus Geeta Devi & ors. ....Respondents

C.O. No. 15/2017 Geeta Devi & ors. .....Cross-Objectors Versus

Oriental Insurance Co. Ltd. ....Non-Objector

Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

Whether approved for reporting?1No

For the Appellant/Non-Objector: Mr. Lalit K. Sharma, Advocate. For the Respondents/Objectors: Mr. M. L. Sharma, Advocate. _____________________________________________________________________

Justice Tarlok Singh Chauhan (oral)

Learned counsel for the parties state that they are under

instructions not to press the respective appeal and cross-objections.

Their statement is taken on record.

2 Accordingly both appeal and cross-objections are disposed

of, as not pressed, so also the pending application(s), if any, leaving the

parties to bear their own costs.

(Tarlok Singh Chauhan) Judge

30.12.2022 (pankaj)

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