KULDEEP KAUR AND ORS v. KULWANT SINGH AND ORS

After arguing for some time, learned counsel for the appellants states that in view of the judgment 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Dismissed as withdrawn.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 30.4.2019 Whether speaking/reasoned: Yes/No Whether reportable: Yes/No