National Insurance Co. Ltd. vs Chunki Devi Alias Siyadulari And 6 ...
2023 Latest Caselaw 8096 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- FIRST APPEAL FROM ORDER No. - 600 of 2014
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Chunki Devi Alias Siyadulari And 6 Ors.
 
Counsel for Appellant :- Ashiish Kumar Bhattachary
 
Counsel for Respondent :- Aamit Srivastava
 

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In view of above, the appeal is disposed of as withdrawn.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

Record and proceedings be sent back to the Tribunal forthwith who shall disburse the amount kept in fixed deposit to the claimants forthwith.

Order Date :- 20.3.2023

P.S.Parihar