United India Insurance Company ... vs Pooran Mal S/O Rudmal Bunkar
2022 Latest Caselaw 4007 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Civil Miscellaneous Appeal No. 1706/2018

United India Insurance Company Ltd., having its Regional Office
at, Sahara chambers, Tonk Road, Jaipur, (Raj.) through its
constituted attorney. (Insurance Company of car No.UP-14-E-
2562 through cover note No.999261 valid from 26.03.2000 to
25.03.2001)
                                                                 ----Appellants
                                   Versus
1.     Pooran Mal s/o Rudmal Bunkar, R/o Dhani-Badhawali,
       Tan-Ramchndrapura,            Tehsil-Shahapura,           District-jaipur,
       (Raj.)
2.     Hardan S/o Harsahay, R/o Molaheda, Police Staton-
       Kotputli, District Jaipur (Raj.) (Driver Of Truck No. Hr-47-
       5439)
3.     Ramotar S/o Harsahay Gurjar, R/o Raimilakpur Police
       Station     Nangal       Choudhary,           District    Mahendragarh
       (Haryana). (Owner Of Truck No. Hr-47-5439)
4.     Jaykaran Singh S/o Kunwar Singh Rajpoot, R/o Dateri,
       Police Station- Pila Kunwa, District- Gajiyabad (U.p.)
       (Driver Of Car No. Up-14-E-2562)
5.     M.k. Bhargava S/o K.n. Bhargava, R/o 8/1C, Rajnagar,
       District- Gajiyabad, (U.p.) (Owner Of Car No. Up-14-E-
       2562)
                                          ----non-claimants/Respondents

6. United India Insurance Company Ltd., having its Regional Office at, Sahara chambers, Tonk Road, Jaipur, (Raj.) through its constituted attorney. (Insurance Company of Truck No.HR-47-5439 through cover note No.JR/99 No.047323 valid from 29.03.2000 to 28.03.2001)

----non-claimants/Respondents

For Appellant(s) : Mr. Lokesh Parihar For Respondent(s) : Mr. Syed Adeel Naqvi through VC

HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment

20/05/2022

(2 of 2) [CMA-1706/2018]

Learned counsel for appellant-Insurance Company, on

instructions of Insurance Company, submits that in all connected

matters, amicable settlement has already been arrived at and all

appeals have been disposed of, therefore, the Insurance Company

does not want to press this appeal as well.

An application for early listing of the case has been filed for

withdrawal of appeal.

For reasons mentioned in the application, the same is

allowed.

The appeal is dismissed as not press.

All pending application(s), if any, stand(s) disposed of.

(SUDESH BANSAL),J

SAURABH/100

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