Punjab-Haryana High Court
Icici Lombard General Insurance Co. ... vs Naveen Sharma & Ors on 11 July, 2018
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
312-B
FAO No.4570 of 2012 (O&M)
Date of Decision: July 11, 2018
ICICI Lombard General Insurance Company Ltd.
..........APPELLANT (s).
VERSUS
Naveen Sharma and others
........RESPONDENT(s).
CORAM:- HON'BLE MR. JUSTICE AJAY TEWARI
Present: Mr.Sanjeev Goyal, Advocate
for the appellant.
None for the respondents.
*******
AJAY TEWARI, J.(Oral)
Learned counsel for the appellant seeks permission to withdraw the present appeal.
Dismissed as withdrawn.
The statutory deposit made be remitted to the Tribunal for disbursement to the claimants.
( AJAY TEWARI )
July 11, 2018 JUDGE
A.Kaundal
Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 22-07-2018 08:36:49 :::