United India Insurance Company ... vs Smt. Santoshi And Others
2022 Latest Caselaw 2797 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

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Before National Lok Adalat, 
 
High Court of Judicature at Allahabad 
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1865 of 2011
 
Appellant :- United India Insurance Company Ltd.
 
Respondent :- Smt. Santoshi And Others
 
Counsel for Appellant :- Rajeev Ojha
 
Counsel for Respondent :- Shreeprakash Singh,Archana Singh,G.K. Malviya
 
Hon'ble Saumitra Dayal Singh,J.

The matter is listed before the National Lok Adalat.

Shri Vipul Kumar, learned counsel for the appellant-insurance company and Authorized Officer representing the insurance company.

Presently, the insurance company feels that the matter is covered by the judgment of the Apex Court and, therefore, it does not wish to pursue this writ petition. It has filed an application to withdraw this writ petition, through Sri Vipul Kumar, Advocate. That application is marked as 'X' and is retained on record.

Since the insurer-petitioner does not wish to press the proceedings any further, the same are deemed settled as withdrawn.

This will bring to an end lis between the parties. Let this order be communicated to the Tribunal along with its records.

If the award under challenge or any part thereof has yet not been satisfied, the same shall be satisfied within one month from today.

Statutory deposit or any other amount deposited in this petition shall be remitted to the Tribunal towards satisfaction of the award or be returned to the petitioner, if the award has already been satisfied.

Interim order, if any, shall stand vacated.

In the event of failure on part of the insurer to pay the entire amount (if any) within the stipulated time, the insurer further agrees to pay interest @ 6% for the period beginning at the end of one month (from today), upto the date of actual payment.

Order Date :- 14.5.2022/ Shiv

(Nikhil Agrawal, Advocate) (S.D. Singh, J.)