United India Insurance Comp. Ltd. ... vs Anil Kumar Gupta
2022 Latest Caselaw 19941 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- WRIT - C No. - 9178 of 2016
 

 
Petitioner :- United India Insurance Comp. Ltd. Thru. Suneel Agrawa
 
Respondent :- Anil Kumar Gupta
 
Counsel for Petitioner :- Shishir Pradhan
 
Counsel for Respondent :- Prabhat Kumar,Rajesh Kumar
 

 
Hon'ble Manish Kumar,J.

A preliminary objection has been raised by learned counsel for the respondent regarding maintainability of the present case as the writ petition has been preferred for quashing of the judgment and award dated 20.02.2016 passed by the court of Permanent Lok Adalat, Gorakhpur and District Gorakhpur falls within the territorial jurisdiction at Allahabad and not at Lucknow.

At this stage, learned counsel for the petitioner has submitted that the petitioner may be permitted to withdraw the present writ petition as dismissed as not pressed with liberty to file afresh.

As prayed, the present writ petition is dismissed as not pressed with liberty to file afresh.

Certified copy of the relevant document(s) be returned to learned counsel for the petitioner, after retaining the photostat copies of the same on record.

Order Date :- 5.12.2022

Nitesh