NEUTRAL CITATION
C/FA/1146/2021 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. 1146 of 2021
1 BAJAJ ALLAINZ GENERAL
INSURANCE CO LTD
AT 2ND FLOOR, BEHIND
STANDARD CHARTERED
BANK, RC DUTT ROAD,
VADODARA
Appellant(s)
VERSUS
1 JAGDISHBHAI 2 RAMRAJ MATAFIR PAL
RAISANGBHAI PADHIYAR RESD AT 79, SONAM
RESD AT AND PO SOCIETY, AT GHADKHOL,
GAMETHA, TALUKA PADRA, TALUKA ANKLESHWAR,
DISTRICT VADODARA DISTRICT BHARUCH
3 RAJESHKUMAR BABULAL 4 THE ORIENTAL INSURANCE
PAL COMPANY LIMITED
RESD AT 79, SONAM THE ORIENTAL HUB
SOCIETY, AT GHADKHOL, INSURANCE CO. LTD 2ND
TALUKA ANKLESHWAR, FLOOR, OPPOSITE JALARAM
DISTRICT BHARUCH TEMPLE, VADODARA
5 THAKORBHAI JESANGBHAI 6 RAMESHBHAI SHAMALBHAI
PADHIYAR PADHIYAR
RESD AT AND PO RESD AT KOTNA, PO
GAMETHA, TALUKA PADRA, VIRJAY, TALUKA PADRA,
DISTRICT VADODARA DISTRICT VADODARA
Defendant(s)
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NEUTRAL CITATION
C/FA/1146/2021 CONCILIATION ORDER DATED: 09/09/2023
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Appearance:
ADITI S RAOL(8128) for the Appellant(s) No. 1
MS. NIYATI K JUTHANI(7014) for the Defendant(s) No. 4
RULE SERVED for the Defendant(s) No. 1,2,3,5,6
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This First Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 13.05.2019 passed in M.A.C.P. No.3 of 2012 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 dated 09.09.2023 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In view of the above, the present First Appeal stands disposed of as withdrawn.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 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 Page 2 of 3 Downloaded on : Sat Sep 16 16:39:17 IST 2023 NEUTRAL CITATION C/FA/1146/2021 CONCILIATION ORDER DATED: 09/09/2023 undefined 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 16:39:17 IST 2023