Bajaj Allianz General Insurance ... vs Munki Devi @ Malti Devi And Ors
2021 Latest Caselaw 1644 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   M.A. No. 291 of 2017
                                             With
                                    I.A. No. 1624 of 2021
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Bajaj Allianz General Insurance Co. Ltd. .... Appellant(s) Versus Munki Devi @ Malti 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.1624 of 2021

5/06.04.2021: 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M.A. No. 291 of 2017 This appeal is dismissed as withdrawn, as the the counsel for the appellant seeks permission to withdraw this appeal in I.A. No. 1624 of 2021, which has been allowed.

It is made clear that the judgment passed by the District Judge-cum- Addl. MACT-III, Chatra in Claim Case No. 36/2011 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.)