Reliance General Insurance Co. ... vs Smt. Narbadadevi And Ors
2021 Latest Caselaw 6255 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1032/2014

Reliance General Insurance Co. Ltd., Divisional Office Mehasana, at Regional Office, Maker Tower, Nityanand Nagar, Queen Road, Vishali Nagar, Jaipur (Raj.).

----Appellant/Non-petitioner Versus

1. Smt. Narbadadevi W/o. Labusingh, aged about 22 years,

2. Radhadevi W/o. Bheemsingh, aged about 47 years,

3. Narpatsingh S/o. Bheemsingh, aged about 11 years,

4. Tulsasingh S/o. Bheemsingh, aged about 8 years,

5. Ku. Mamta D/o. Bheemsingh, aged about 6 years All B/c Rawat, R/o. Village Mata Ka Badiya, Raipur, District Pali (Raj.).

(Respondent Nos. 3 to 5 through their mother and natural guardian respondent No.2 Radhadevi)

---Claimants/Respondents

6. Viklesh Kumar S/o. Harishankar, R/o. Village Nagla Pasi, Post Udesar, Ferozabad.

7. Arvind Bhai Versang Bhari by caste Choudhary, R/o. Near Gorav Apartment Nimbas Pharmacy, Near Milk Sagar Dairy, Mehsana, Gujrat.

----Non-Claimants/Respondents

For Appellant(s) : Mr. Vishal Singhal For Respondent(s) : Mr. Ravi Panwar

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

02/03/2021

Learned counsel for the appellant submits that he does not

want to prosecute the instant appeal and wants to withdraw the

present civil misc. appeal.

Accordingly, the present civil misc. appeal is dismissed as

withdrawn. The stay petition also stands disposed of accordingly.

(2 of 2) [CMA-1032/2014]

The record, if any, be sent back to the learned trial Court at

the earliest.

(VINIT KUMAR MATHUR),J 125-SunilS/-

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