VIDYA DEVI & ANR v. DALBINDER SINGH @ KALI & ANR

After arguing for some time, learned counsel for the appellants states that in view of the decision of the Supreme Court in National Insurance Company Limited v. Pranay Sethi and others, AIR 2017 SC 5157, he may be permitted to withdraw the present appeal. Dismissed as withdrawn. (AVNEESH JHINGAN) JUDGE 26.3.2019 Whether speaking/reasoned: Yes/No Whether reportable: Yes/No