United India Insurance Co. vs Radhey Shyam And Others
2022 Latest Caselaw 2940 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Before National Lok Adalat, 
 
High Court of Judicature at Allahabad
 
Case :- FIRST APPEAL FROM ORDER No. - 2664 of 2018
 
Appellant :- United India Insurance Co.
 
Respondent :- Radhey Shyam And Others
 
Counsel for Appellant :- Usha Kiran
 
Counsel for Respondent :- Ashok Kumar Pandey, S.K. Misra
 

 
Hon'ble Saumitra Dayal Singh,J.

Shri Nagendra Kumar Srivastava, learned counsel for the appellant-insurance company is present.

It is seen, there is no interim order operating in the present appeal. It is thus expected, the amount may have been paid. 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 Nagendra Kumar Srivastava, Advocate. That application is marked as 'X' and is retained on record.

Since the insurer-appellant does not wish to press the proceedings any further, the same are deemed settled as withdrawn.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

Prakhar

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