The Manager vs Mina Devi And Ors
2021 Latest Caselaw 1643 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   M.A. No. 598 of 2017
                                             With
                                    I.A. No. 1626 of 2021
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The Manager, Bajaj Allianz General Insurance Co. Ltd. .... Appellant(s) Versus Mina Devi and Ors. ... Respondent(s).

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CORAM: HON'BLE MR. JUSTICE ANANDA SEN THROUGH VIDEO CONFERENCING.

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For the appellant(s): Mr. Alok Lal, Advocate. For Respondent(s):

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I.A. No.1626 of 2021

4/06.04.2021: Learned counsel for the appellant, by way of filing this interlocutory application, seeks permission to withdraw this appeal.

In view of the prayer made by the appellant, this interlocutory application is allowed.

M.A. No. 598 of 2017 This appeal is dismissed as withdrawn, as the the counsel for the appellant seeks permission to withdraw this appeal by way of filing I.A. No. 1626 of 2021, which has been allowed.

It is made clear that the judgment passed by MACT, Dhanbad in Title (MV) Suit No. 121 of 2013 including the right to recovery is not interfered with.

Let the statutory amount be transmitted to the court below.

          Anu/-CP-2                                                     (ANANDA SEN, J.)