Himachal Pradesh High Court
Raj Kumari And Ors vs The New India Assurance Co. Ltd. And Ors on 5 January, 2018
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
FAO No. 392 of 2010
Date of Decision: 05.01.2018
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______________________________ _______________________________________
[
Raj Kumari and Ors. .........Appellants
Versus
The New India Assurance Co. Ltd. and Ors. ...... Respondents.
Coram
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting1? Yes
For the Appellants:
r Mr. B.C. Verma, Advocate.
For the respondents: Mr. Praneet Gupta, Advocate, for respondent
No.1.
Mr. R.L. Sood, Senior Advocate, with Mr. Sanjeev
Kumar Advocate, for respondent No.2.
Mr. M.L. Chauhan, Additional Advocate General,
for the State.
___________________________________________________________________________
Sandeep Sharma, J. (Oral)
Learned counsel for the appellants fairly stated that in view of the order passed by the learned MACT on the application having been filed by the owner of the vehicle under Order 9 Rule 13, present appeal has become infructuous and as such, same may be disposed of accordingly.
2. In view of the aforesaid statement having been made by the learned counsel representing the appellants, present appeal is dismissed as having rendered infructuous.
5th January, 2018 (Sandeep Sharma),
manjit Judge
Whether reporters of the Local papers are allowed to see the judgment?
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