Himachal Pradesh High Court
Pardeep Kumar vs National Insurance Company Ltd. & ... on 21 August, 2018
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA CMPMO No. 122 of 2018 Decided on : 21.8.2018 .
Pardeep Kumar .....Petitioner.
Versus National Insurance Company Ltd. & others. ....Respondents. Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1 For the petitioner: Mr. Vikram Thakur, Advocate.
For the respondents: None.
Sureshwar Thakur, J (oral) The learned counsel for the petitioner prays for and is permitted to withdraw the instant petition. Accordingly, the present petition is dismissed as withdrawn. Pending applications, if any, also stand disposed of. However, the learned Executing Court is directed to ensure the realization of the decreetal amount, from, the judgment debtor, if deemed fit, through installments.
21st August, 2018 (Sureshwar Thakur),
(kck) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 23/08/2018 22:59:32 :::HCHP