RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. SULEKHA

JUDGEMENT

(1.) Learned counsel for the appellant submits that he is under instructions to withdraw the present appeal. Consequently, the appeal is dismissed as withdrawn alongwith pending miscellaneous application(s), if any. Cross Objections No.30 of 2021.

(2.) Learned counsel for the cross-objector under instructions submits that in view of withdrawal of the main appeal, the cross-objections may also be dismissed as withdrawn. Accordingly, cross-objections are also dismissed as withdrawn.