Smt. Anjo @ Anju And 2 Others vs The Oriental Insurance Co. Ltd. ...
2021 Latest Caselaw 4216 ALL

Citation : 2021 Latest Caselaw 4216 ALL
Judgement Date : 19 March, 2021

Allahabad High Court

Smt. Anjo @ Anju And 2 Others vs The Oriental Insurance Co. Ltd. ... on 19 March, 2021

Bench: Kaushal Jayendra Thaker, Ajit Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 195 of 2021
 

 
Appellant :- Smt. Anjo @ Anju And 2 Others
 
Respondent :- The Oriental Insurance Co. Ltd. And 2 Others
 
Counsel for Appellant :- Ashish Mishra
 
Counsel for Respondent :- S.K. Mehrotra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Ajit Singh,J.

Learned counsel for the appellants state that he may be permitted to withdraw this appeal.

Accordingly, the appeal is dismissed as withdrawn.

We grant him liberty to show to the court below if there was fraud played upon him in the Rashtriya Lok Adalat and apply for review of the impugned judgment. If it can be proved that fraud was committed and that the claimants were not properly guided, the necessary decision in this regard would be taken by the court below at the earliest.

Order Date :- 19.3.2021

R./