United India Insurance Co. ... vs Irshad Ali & 2 Others
2021 Latest Caselaw 7743 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. - 575 of 2017
 

 
Appellant :- United India Insurance Co. Ltd.,Pratapgarh Thru. Sri Pankaj
 
Respondent :- Irshad Ali & 2 Others
 
Counsel for Appellant :- Taran Jeet Singh Makker
 
Counsel for Respondent :- Jay Krishna Shukla,Krishna Gopal,Mayank Mishra,Salik Ram Tiwari
 

 
Hon'ble Saurabh Lavania,J.

1. The authorized representative of Insurance Company, identified by Mr. Taran Jeet Singh Makker, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed.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 of 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. Amount deposited at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and the whole decretal amount if not already paid shall be paid within two months from today after adjusting the amount remitted to the Tribunal.

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 It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed.

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 In view of above, appeal stands dismissed as withdrawn/not pressed.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

(U.C. Chaturvedi, Adv.) (Saurabh Lavania,J.)

Order Date :- 10.7.2021

Vinay/-