NEUTRAL CITATION
C/FA/2384/2008 CONCILIATION ORDER DATED: 09/09/2023
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IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 9TH DAY OF SEPTEMBER, 2023
CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE ILESH J.
VORA
AND
MR. PRAKASH K JANI (SENIOR
ADVOCATE, HIGH COURT OF GUJARAT)
R/FIRST APPEAL NO. 2384 of 2008
1 UNITED INDIA INSURANCE
COMPANY LTD
SURAJ PLAZA-II,5TH
FLOOR, SAYAJI
GANJ,VADODARA.
Appellant(s)
VERSUS
1 ANSUYABEN 2 ANKITKUMAR
BAHADURSINH BAHADURSINH SOLANKI
ISHWARSINH SOLANKI KHARBHARI, TAL:
KHARBHARI, TAL: PALSANA,DIST: SURAT.
PALSANA,DIST: SURAT.
3 PRAGNESHKUMAR 4 ISHWARBHAI NARSINH
NARSINH SOLANKI SOLANKI
KHARBHARI, TAL: KHARBHARI, TAL:
PALSANA,DIST: SURAT. PALSANA,DIST: SURAT.
5 RAMANBA ISHWARSINH 6 JAVED ALTAN SIRAJUL HUG
SOLANKI VADI BENTER,RAILWAY
KHARBHARI, TAL: GATE NO.11,P.D. MELO
PALSANA,DIST: SURAT. ROAD, MUMBAI 8.
7 NITIN G THAKKAR
JAHIVALI, TAL:
GONDAL,DIST: RAJKOT.
Defendant(s)
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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1 MR HG MAZMUDAR(1194) for the Appellant(s) No. 1 MR HARSHIT S TOLIA(2708) for the Defendant(s) No. 1,2,3,4,5 Page 1 of 3 Downloaded on : Sat Sep 16 16:39:46 IST 2023 NEUTRAL CITATION C/FA/2384/2008 CONCILIATION ORDER DATED: 09/09/2023 undefined MR PARTH S TOLIA(5617) for the Defendant(s) No. 1,2,3,4,5 RULE UNSERVED for the Defendant(s) No. 6,7 ========================================================== This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 26.09.2007 passed in M.A.C.P. No.917 of 2002.
This appeal coming on for conciliation before Lok Adalat, the following order is passed :
CONCILIATION ORDER The matter is taken up for hearing in Lok Adalat. Learned advocate appearing for the appellant has tendered withdrawal pursis seeking withdrawal of the present appeal. The withdrawal pursis is taken on record.
In view of the above, the present First Appeal stands disposed of as withdrawn. It is made clear that this withdrawal shall not be treated as precedent by the either side and it will not affect any connected matter(s) or any other procedings pending before any other Court or Tribunal.
Necessary Court fees, if any, be reimbursed as per Section 21(1) of the Legal Services Authorities Act, 1987, through an electronic mode to the appellant, if any, lying with the Bank in the form of FDRs either with the Tribunal or with the Nazir Branch of the Tribunal/Court, be disbursed in favour Page 2 of 3 Downloaded on : Sat Sep 16 16:39:46 IST 2023 NEUTRAL CITATION C/FA/2384/2008 CONCILIATION ORDER DATED: 09/09/2023 undefined of the original claimant/s after due verification and after following proper procedure, by way of an Account Payee Cheque and/or RTGS and/or NEFT. The apportionment of the awarded amount, if any, shall be in the very terms, as ordered by the Tribunal in the original award.
Record and proceedings, if any, shall be remitted back to the concerned Tribunal forthwith.
(ILESH J. VORA,J) CONCILIATOR (PRAKASH K JANI, SENIOR ADVOCATE) CONCILIATOR MANOJ Page 3 of 3 Downloaded on : Sat Sep 16 16:39:46 IST 2023