NEW INDIA ASSURANCE CO LTD Vs. AMARESH

JUDGEMENT

(1.) Though the matters are listed for admission, with the consent of the learned counsel appearing for the parties, the matters are taken up for final disposal.

(2.) Learned counsel for the cross-objector in MFA Crob.Nos.100181 and 100182 of 2015 submits that he would not press the cross-objections.

(3.) The submission of the learned counsel for the cross-objector in the both the cross-objections is taken on record. Accordingly, MFA Crob.Nos.100181 and 100182 of 2015 are dismissed as not pressed.