Madhya Pradesh High Court
Reliance General Insurance Company ... vs Rameshwar Sahu on 11 December, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 MA-2562-2015 The High Court Of Madhya Pradesh Lok Adalat MA No. 2562 of 2015 (RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs RAMESHWAR SAHU AND OTHERS) Jabalpur, Dated : 11-12-2021 Shri Parmanand Sahu, counsel for the appellant. Learned counsel for appellant seeks leave of this Court to withdraw this Misc. Appeal filed under section 173(1) of the Motor Vehicles Act.
Prayer is allowed.
The appeal is accordingly dismissed as withdrawn.
(S. A. DHARMADHIKARI) (ATUL NEMA )
MEMBER MEMBER
TG /-
Signature Not Verified
SAN
Digitally signed by TRUPTI GUNJAL
Date: 2021.12.14 13:05:01 IST