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National Insurance Company Ltd vs Narbada Devi
2022 Latest Caselaw 3860 HP

Citation : 2022 Latest Caselaw 3860 HP
Judgement Date : 26 May, 2022

Himachal Pradesh High Court
National Insurance Company Ltd vs Narbada Devi on 26 May, 2022
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                      ON THE 26th DAY OF MAY, 2022
                                BEFORE




                                                             .
               HON'BLE MR. JUSTICE VIVEK SINGH THAKUR





              FIRST APPEAL FROM ORDER NO. 4148 OF 2013
Between:-





    NATIONAL INSURANCE COMPANY LTD.
    THROUGH ITS DEPUTY MANAGER SH.
    B.S. DHATWALIA, DIVISIONAL OFFICE,
    HIMLAND HOTEL, CIRCULAR ROAD,
    SHIMLA, HIMACHAL PRADEH.                                       ...APPELLANT





    (BY MS. DEVYANI SHARMA, ADVOCATE.)

    AND              r
1. NARBADA DEVI, WIFE OF LATE SH.
   PAWAN KUMAR ALIAS TIKME RAM.

2. ANITA KUMARI, DAUGHTER OF LATE SH.
   PAWAN KUMAR ALIAS TIKME RAM.

3. DOOLI DEVI, WIFE OF LATE SH.


   NARANJANU.

    ALL RESIDENTS OF VILLAGE AND POST
    OFFICE, PANARSA, ILLAQUA SANOR,




    SUB TEHSIL AUT, DISTRICT MANDI, H.P.





4. MANJEET SINGH, SON OF SH. DIVINDER
   PAL SINGH, S.T. NO. 8, HOUSE NO. B-
   11/339, KAMALPUR (PUNJAB) (OWNER OF
   THE VEHICLE (TATA-407) NO. PB-07-M-





   2931).

4. SURINDER SINGH, S/O SH. PIARA SINGH,
   RESIDENT OF 1315 MODEL TOWN,
   HOSHIARPUR, PUNJAB (DRIVER OF THE
   VEHICLE (TATA-407) NO. PB-07-M-2931.).                     ...RESPONDENTS
    (BY SH.G.R. PALSRA, ADVOCATE FOR
    RESPONDENTS NO. 1 TO 3.)

    (NONE FOR RESPONDENT NO. 4).

    (NAME OF RESPONDENT NO. 5 STANDS DELETED.)

    Whether approved for reporting?

             This petition coming on for orders this day, the Court
delivered the following:
                           JUDGMENT

Under instructions of appellant, learned counsel for the

appellant seeks permission to withdraw present appeal.

2. Accepting prayer of learned counsel for the appellant,

present appeal is dismissed as withdrawn, alongwith pending

application(s), if any.

.

                                                (Vivek Singh Thakur),
     th
26 May, 2022                                           Judge.





          (Keshav)




                            r         to










 

 
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