Himachal Pradesh High Court
New India Assurance Company vs . Sheela Devi & Ors. on 21 March, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
New India Assurance Company Vs. Sheela Devi & Ors.
CMP Nos.1589 & 1590 of 2023 .
in FAO No.310 of 1998 21.03.2023 Present: Mr. Amit Himalvi, Advocate, for the non-
applicant/appellant.
Ms. Suchitra Sen, Advocate, for the applicant/ respondent No.2.
CMP Nos.1589 & 1590 of 2023 Learned counsel for the applicant/respondent No.2 submits that there are some inadvertent errors in the applications, which require to be corrected. She seeks permission to withdraw the applications with liberty to move afresh. Prayer is not opposed. Accordingly, both the applications are dismissed as withdrawn with liberty as aforesaid.
Jyotsna Rewal Dua Judge March 21, 2023 Mukesh ::: Downloaded on - 21/03/2023 20:38:45 :::CIS