National Insurance Company ... vs Babu Lal S/O Chedi Lal
2021 Latest Caselaw 7645 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Before National Lok Adalat, 
 
High Court of Judicature at Allahabad, Lucknow Bench
 

 
Case :- FIRST APPEAL FROM ORDER No. - 941 of 2008
 

 
Appellant :- National Insurance Company Ltd.Regional Office 43, Jeevan
 
Respondent :- Babu Lal S/O Chedi Lal
 
Counsel for Appellant :- Ashish Kr. Srivastava
 
Counsel for Respondent :- Brijesh Kumar Yadav,S.K. Singh,Suresh Kumar Yadav
 

 
Hon'ble Rajeev Singh,J.

1. The authorized representative of Insurance Company, identified by Sri Ashish Kr. Srivastava, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed. The contents of application read as under:

"1. This appeal when instituted had certain arguable issues but during pendency and the subsequent judgments of Apex Court as well as this Court, have covered those issues by deciding matters against appellant and no more arguable issue is now surviving, hence appellant finds no reason to continue with this appeal and is giving consent for dismissal of appeal as not pressed.

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

3. The whole decretal amount 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at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be withdrawn by respondent.

5. It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed.

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

2. In view of above, appeal stands dismissed as withdrawn/not pressed.

3. The record of Tribunal, if received, shall be remitted forthwith.

(Smt. Shikha Srivastava, Adv.) (Rajeev Singh, J.)

Order Date :- 10.7.2021

Amit/-