National Insurance Co. Ltd. vs Smt. Sogra Khatoon And Others
2023 Latest Caselaw 6650 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1682 of 2021
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Smt. Sogra Khatoon And Others
 
Counsel for Appellant :- Vinay Khare,Aarushi Khare
 
Counsel for Respondent :- Rajesh Kumar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

This appeal was filed on behalf of Insurance Company against the award passed by the learned Tribunal.

Officers of the appellant-Insurance Company and their advocate are present. Officers of National Insurance Co. Ltd. has appeared in-person and submitted that they would like to withdraw this appeal.

An application to withdrawn this appeal duly signed by Authorized Signatory of appellant-National Insurance Company Ltd. and learned Advocate for appellant, is filed stating that nothing remained to argue in this case in the light of various judgments passed by Hon'ble Apex Court as well as High Courts. Therefore, there is no reason to pursue this appeal. The application is taken on record.

In view of above, the appeal is disposed of as withdrawn.

Interim relief, if any, stands vacated.

The amount be disbursed to the claimants as per the original award.

Order Date :- 1.3.2023

Jitendra