Madhya Pradesh High Court
The Reliance General Insurance Co. Ltd. vs Nanuram And 3 Ors. on 11 December, 2021
Author: Sujoy Paul
Bench: Sujoy Paul
1
HIGH COURT OF MADHYA PRADESH
NATIONAL LOK ADALAT
MA No.1966/2012
(The Rliance General Insurance Co. Ltd. vs. nanuram & Ors.)
Indore, Dated:11/12/2021
Shri Pradeep Gupta, learned counsel for
appellant/insurance company.
Shri Sameer Verma, learned counsel for the respondents.
IA No.8035/2021 is filed for withdrawal of appeal is taken up.
The appellant/insurance company seeks to withdraw this appeal with liberty to file a fresh in the event against the impugned award, the respondents files an appeal.
The other side has no objection. In view of the above, IA is allowed. Appeal is dismissed as withdrawn with the liberty prayed for.
CC as per rules.
(JUSTICE SUJOY PAUL) (RAVINDRA SINGH CHHABRA)
MEMBER MEMBER
soumya
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN SOUMYA RANJAN
DALAI
Date: 2021.12.13
10:07:32 IST