Punjab-Haryana High Court
Narinder Mohan Arya vs United India Insurance Co Ltd And Anr on 24 May, 2018
Author: Jaspal Singh
Bench: Jaspal Singh
121 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.13297 of 2018
DECIDED ON: MAY 24, 2018
NARINDER MOHAN ARYA
.....PETITIONER
VERSUS
UNITED INDIA INSURANCE CO LTD AND ANR
.....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH
Present: Mr. Dhiraj Chawla, Advocate
for the petitioner.
***
JASPAL SINGH, J (ORAL)
After arguing for some time learned counsel for the petitioner submits that he may be allowed to withdraw the instant petition with liberty to approach the concerned authority.
Dismissed as withdrawn with liberty as prayed for.
May 24, 2018 (JASPAL SINGH)
sham JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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