Sikkim High Court
Branch Manager, Hdfc Ergo General ... vs Narapati Sharma ( Dhakal) And Ors on 25 June, 2021
Author: Meenakshi Madan Rai
Bench: Meenakshi Madan Rai
Virtual Court No.2
HIGH COURT OF SIKKIM
Record of Proceedings
MAC App. No.02 of 2020
BRANCH MANAGER, APPELLANT
HDFC ERGO GENERAL INSURANCE
COMPANY LIMITED
VERSUS
NARAPATI SHARMA (DHAKAL) & ORS. RESPONDENTS
Date: 25.06.2021
CORAM:
THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
For Appellant Mr. Thupden G. Bhutia,
Advocate.
For Respondents
R-1 & R-2 Mr. Rajendra Upreti, Advocate.
R-3 Ms. Kanchan Rai, Advocate.
R-4 Mr. S.S. Hamal, Advocate.
ORDER
Learned Counsel for the Appellant submits that admittedly the points raised in the instant Appeal have already been considered and decided by this Court in The Branch Manager, National Insurance Company Limited, Gangtok vs. Master Suraj Subba and Another:AIR 2014 Sik 7 and in The Branch Manager, United Insurance Co. Ltd. vs. Lily Ongmu Lepcha:MANU/SI/0058/2016:2017 ACJ 2224. That, the Judgments of this Court supra, have remained unassailed. That, in view of the said circumstance, he may be permitted to withdraw the Appeal.
Learned Counsel for the Respondents have no objection to the prayer for withdrawal.
Considered.
MAC Appeal No.02 of 2020 accordingly stands disposed of as withdrawn, as also I.A. No.02 of 2020.
Judge 25.06.2021 ml/ds