Icici Lombard General Insurance ... vs Manoj Kumar And Another
2022 Latest Caselaw 10041 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. - 73 of 2019
 

 
Appellant :- Icici Lombard General Insurance Co. Limited Throu.Manager
 
Respondent :- Manoj Kumar And Another
 
Counsel for Appellant :- Brijendra Chaudhary
 
Counsel for Respondent :- H.A.B.Sinha,Lakshyadeep Srivastava,Shishir Jain
 

 
Hon'ble Saurabh Lavania,J.

1. The authorized representative of ICICI Lombard General Insurance Co.Ltd., identified by Mr. Brijendra Chaudhary, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed.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 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. 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at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be withdrawn by respondent.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 It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed.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 In view of above, appeal stands disposed of as withdrawn/not pressed.

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

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

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

Order Date :- 13.8.2022

KR