Punjab-Haryana High Court
Icici Lombard Gen Ins Co Ltd vs Murti Devi & Ors on 13 August, 2022
NATIONAL LOK ADALAT
566 (2)
FAO-2693-2013 (O&M)
ICICI LOMBARD GEN INS CO LTD
V/S
MURTI DEVI & ORS
Present : Mr. Rajbir Singh, Advocate
for Appellant No.1-ICICI Lombard
General Insurance Company Limited.
Mr. Dinesh Mouray, Avocate for
Mr. G.S. Sandhu, Advocate
for respondents No.1, 3 and 4.
Mr. Sonu Bansal, Respondent No.2 in person.
*****
On request, the instant matter taken in National Lok Adalat.
Mr. Rajbir Singh, Advocate for Appellant No.1-ICICI Lombard General Insurance Company Limited has stated that the settlement has already been arrived between the parties in connected Appeal No. FAO-1582-2015.
In view of the settlement, learned counsel appearing on behalf of the Insurance Company seeking permission to withdraw the present appeal Ordered accordingly.
(VINOD S. BHARDWAJ) President (AASHISH CHOPRA) Member AUGUST 13, 2022 Vishal sharma 1 of 1 ::: Downloaded on - 27-12-2022 08:22:18 :::