The Oriental Insurance Co.Ltd. ... vs Dinesh Chandra Gupta And Others
2021 Latest Caselaw 7470 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Before National Loak Adalat 
 
High Court of Judicature at Allahabad.
 
Court No. - 44
 

 
Case :- FIRST APPEAL FROM ORDER No. - 426 of 2000
 
Appellant :- The Oriental Insurance Co.Ltd. Alld.
 
Respondent :- Dinesh Chandra Gupta And Others
 
Counsel for Appellant :- Amaresh Sinha
 

 
Hon'ble Vivek Agarwal,J.

1. Sri Rahul Shukla and Sri Ram Narayan authorized representative of Oriental Insurance Co. Ltd. identified by Sri Anubhav Sinha are present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed. Copy of duly signed consent form be treated as part of this order. The contents of application read as under:-

"1. This appeal was instituted on certain arguable issues but during pendency, the Apex Court as well as this Court, have given judgments deciding the issue against the appellant. No arguable issue is now surviving, hence appellant finds no reason to press this appeal, thus give consent for dismissal of appeal as not pressed.

2. The appellant has moved this application under his/her free will and consent without any coercion/pressure of any kind.

3. The whole decretal amount, as awarded, if not already paid, shall be paid within two months from today.

4. Amount deposited at the time of filing of appeal, if not already remitted by court below, be remitted forthwith and be allowed to be adjusted/paid.

5. The appeal may be dismissed as not pressed.

6. This withdrawal shall not affect right to contest cross connected appeal arising out of same issue."

2. In above terms, Appeal stands disposed off as withdrawn/not pressed.

3. The record of the Tribunal, if any, be sent back forthwith.

4. Let copy of this order be also transmitted to the learned Tribunal as well as claimant.

Order Date :- 10.7.2021

Ashutosh

(Nikhil Agrawal)(Member) (Vivek Agarwal, J.)(Member)