Icici Lobard Manager Legal vs Smt. Mithlesh And Others
2023 Latest Caselaw 34550 ALL

Allahabad High Court

Icici Lobard Manager Legal vs Smt. Mithlesh And Others on 9 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Before the National Lok Adalat.
 
High Court of Judicature At Allahabad 
 
Neutral Citation No. - 2023:AHC:234467 
 
Court No. - 48
 
Case :- FIRST APPEAL FROM ORDER No. - 2164 of 2008
 
Appellant :- Icici Lobard Manager Legal
 
Respondent :- Smt. Mithlesh And Others
 
Counsel for Appellant :- Rahul Sahai
 
Counsel for Respondent :- Sharve Singh,A.L. Jaiswal
 

 
Hon'ble Ms. Nand Prabha Shukla,J.
 

1. Heard learned counsel for the parties.

2. This First Appeal From order was filed on behalf of Insurance Company against the award passed by Tribunal.

3. Officers of Appellant-Insurance Company and their Advocates are present.

4. An application to withdraw this appeal duly signed by Authorised Signatory of Appellant-Insurance Company and learned Advocate for appellant is filed stating that nothing remained to argue in this case in the light of various judgments passed by Apex Court as well as High Courts. Therefore, there is no reason to pursue this appeal.

5. The application is taken on record.

6. This will bring to an end the dispute between the parties. Accordingly, appeal stands withdrawn.

7. The statutory amount deposited at the time of filing of appeal, if not already remitted, be remitted forthwith to Tribunal. This order be sent to Tribunal also alongwith the record, where, if the disbursement is not yet made, the same shall be made.

8. In case there is any Cross Appeal/ Cross Objection filed by Claimant(s) is pending, as on date, that may be listed before the Court for disposal in accordance with law.

9. The appeal is dismissed as withdrawn.

Order Date :- 9.12.2023/Shivani

(Mr. Ashutosh Gupta, Advocate) (Hon'ble Ms. Nand Prabha Shukla,J.)