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National Insurance Co.Ltd. vs Santosh Khandelwal . on 6 December, 2014

     ITEM NO.2                             COURT NO.3                  SECTION XIV

                              BEFORE THE SUPREME COURT LOK ADALAT
                                          HELD AT NEW DELHI

                         [Organized by National Legal Services Authority and
                                Supreme Court Legal Services Committee

                 UNDER SECTION 19 OF THE LEGAL SERVICES AUTHORITIES ACT, 1987]

                                              PROCEEDINGS OF
                                      Civil Appeal No. 4601 of 2013


     NATIONAL INSURANCE CO.LTD.                                          Appellant(s)

                                                   VERSUS

     SANTOSH KHANDELWAL & ORS.                                           Respondent(s)


     Date : 6th DECEMBER, 2014


     PRESENT :                         HON'BLE MR. JUSTICE MADAN B. LOKUR
                                       HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Appellant(s)                  Mr. Arvind Sharma, in-person
                                       Mr. M. K. Dua,Adv.

     For Respondent(s)                 Ms. Manjeet Chawla,Adv.
                                       Mrs Rani Chhabra,Adv.


                                                 O R D E R

Mr. Arvind Sharma, Regional Manager is present in person. He says that he would like to withdraw this appeal.

The Civil Appeal is dismissed as withdrawn.

….................,J.

Date: 2014.12.11 …..................,J. 11:24:47 IST [PRAFULLA C. PANT] Reason: [MADAN B. LOKUR]