Bajaj Allianz General Ins. Co. Ltd vs Khadam Hussain And Others
2021 Latest Caselaw 79 j&K

                                                                                              S. No. 238
                               HIGH COURT OF JAMMU AND KASHMIR
                                              AT JAMMU
                                                    (Through Video Conference)

                                                                          MA No. 242/2012
                                                                          CM No. 1789/2020
                                                                          in
                                                                          MA No. 241/2012

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

                      Through :- Mr. Vishnu Gupta, Advocate
                     v/s           <




        Khadam Hussain and others
        't
                                                           .....Respondent (s)

                                   Through :- None
        Coram:                 HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                         (Through Video Conference from High Court Jammu)

                                                              ORDER

05.02.2021

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

the present appeals. Hence the same are 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(s) impugned.

(RAJNESH OSWAL) JUDGE JAMMU 05.02.2021 Angita

Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No.

ANGITA DEVI 2021.02.11 10:59 I attest to the accuracy and integrity of this document