Iffco Tokio General Insurance Company ... vs Rajrati And Ors
2024 Latest Caselaw 8331 P&H

Citation : 2024 Latest Caselaw 8331 P&H
Judgement Date : 20 April, 2024

Punjab-Haryana High Court

Iffco Tokio General Insurance Company ... vs Rajrati And Ors on 20 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                2024:PHHC:053372

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        115                                          CM-6438-CII-2024 in/and
                                                                     FAO No.96 of 2022
                                                                     Date of Decision : 20.04.2024


                        IFFCO TOKIO General Insurance Company Ltd.                       ....Appellant

                                                          VERSUS

                        Rajrati and Others                                            ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Ms. Diya Sodhi, Advocate for the appellant.


                        ALKA SARIN, J. (Oral)

CM-6438-CII-2024

1. This is an application for withdrawal of the main appeal.

2. Since the main appeal of the applicant-appellant was admitted

vide order dated 01.02.2022 and the present application has been filed for

simpliciter withdrawal thereof, notice of the present application is not

required to be issued to the respondents.

3. For the reasons stated in the application, the same is allowed.

With the consent of learned counsel for the applicant-appellant, the main

appeal is taken on Board today itself. CM stands disposed off.

4. Learned counsel for the appellant seeks permission to withdraw

the present appeal. Permitted to do so.

integrity of this order/judgment