Punjab-Haryana High Court
Bharti Axa General Insurance Co Ltd vs Gagandeep Kaur @ Jaswinder Kaur And Anr on 13 February, 2024
Neutral Citation No:=2024:PHHC:020031
2024:PHHC:020031
Daily Lok Adalat Bench No.1
505 (4)
FAO-5615-2017 (O&M)
Bharti AXA General Ins. Co. Ltd. Vs. Gagandeep Kaur @ Jaswinder Kaur
and another
Present:- Mr. Nigam K. Bhardwaj, Advocate and
Mr. Rajbir Singh, Advocate for
Mr. Sanjeev Goyal, Advocate
for for the appellant-Insurance Company.
Mr. Dheeraj Narula, Advocate
for the respondents.
**
In view of the settlement arrived at between the parties in the connected appeals i.e. FAO-3533-2018 and FAO-3514-2014 filed by the Insurance Company, learned counsel for the Insurance Company wishes to withdraw the present appeal filed by the Insurance Company.
Dismissed as withdrawn.
(J.C. VERMA)
PRESIDENT
13.02.2024 (ARVIND KUMAR)
Atul MEMBER
Neutral Citation No:=2024:PHHC:020031 1 of 1 ::: Downloaded on - 24-02-2024 06:53:51 :::