The Divislional Manager vs Sri. Mahadev Laxman Janawad
2022 Latest Caselaw 10754 Kant

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              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

            DATED THIS THE 13TH DAY OF JULY, 2022

                           BEFORE

        THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR

       MISCELLANEOUS FIRST APPEAL NO.25411/2010 (MV)

BETWEEN:

THE DIVISIONAL MANAGER,
ICICI LOMBARD GENERAL INSURANCE
CO. LTD., KHANAPUR ROAD,
TILAKWADI, BELAGAVI,
NOW REP. BY ITS MANAGER, LEGAL,
BELLAD BUILDING, GOKUL ROAD,
HUBBALLI.
                                               ...APPELLANT.

(BY SHRI NAGARAJ C KOLLOORI, ADVOCATE.)


AND:

1.     MAHADEV GIRIMALIAPPA ANANTPUR,
       AGE: 28 YEARS, OCC: AGRICULTURE,
       R/O. NAVALAGI, TQ. JAMAKHANDI,
       DIST. BAGALKOTE.

2.     CHIDANAND LAXMAN JANAVAD
       AGE: MAJOR, OCC: BUSINESS,
       R/O. MAIGUR, TQ. JAMAKHANDI,
       DIST. BAGALKOTE.
                                            ...RESPONDENTS.

(BY SHRI MRUTYUNJAY TATA BANGI, ADVOCATE, FOR R.1;
R.2 - SERVICE OF NOTICE HELD SUFFICIENT.)


      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE M.V.ACT, 1988, PRAYING TO SET ASIDE
THE JUDGMENT AND AWARD DATED 30.9.2010, PASSED IN MVC
NO.2378/2007, ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE
AND MACT, BELAGAVI, ETC.,.
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     THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY,
THE COURT PASSED THE FOLLOWING:


                          ORDER

Learned counsel for the appellant files a memo

seeking withdrawal of the appeal. Memo is placed on

record. In view of the memo, appeal is dismissed as

withdrawn.

2. The amount in deposit, if any, be transmitted

to the concerned tribunal.

SD/-

JUDGE

Mrk/-