Bajaj Allianz General Insurance ... vs Thogri Devi And Ors
2021 Latest Caselaw 59 j&K

                                                                                              S. No. 237
                               HIGH COURT OF JAMMU AND KASHMIR
                                              AT JAMMU
                                                    (Through Video Conference)

                                                                          MA No. 133/2015

        Bajaj Allianz General Insurance Co. Ltd.                                ...Appellant/Petitioner(s)

                        Through :- Mr. Baldev Singh, Advocate
                       v/s         <




        Thogri Devi and ors.
        't
                                                              .....Respondent (s)

                                   Through :-
        Coram:                 HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                         (Through Video Conference from High Court Jammu)

                                                              ORDER

03.02.2021

Learned counsel for the appellant seeks leave of the Court to withdraw

the present appeal. Hence the same is dismissed.

Amount deposited by the appellant-insurance company before this

Court, shall be released in favour of the claimants/respondents in terms of the

award/judgment impugned.

(RAJNESH OSWAL) JUDGE JAMMU 03.02.2021 Neha Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No.

NEHA KUMARI 2021.02.04 10:44 I attest to the accuracy and integrity of this document