Reliance General Insurance Co. ... vs Jogendra Singh And Another
2023 Latest Caselaw 15871 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:111475
 
Before National Lok Adalat, 
 
High Court of Judicature at Allahabad
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 660 of 2011
 

 
Appellant :- Reliance General Insurance Co. Ltd.
 
Respondent :- Jogendra Singh And Another
 
Counsel for Appellant :- Rahul Sahai
 

 
Hon'ble Anish Kumar Gupta,J.

Mr. Arvind Kumar Singh, Advocate

1. Heard Shri Aditya Singh Parihar holding brief of Shri Rahul Sahai, learned counsel for the appellant-Insurance Company and Shri Rajiv Chaubey, representative of Insurance Company is also present before this Court.

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

3. 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.

4. The application is taken on record.

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 Accordingly, appeal stands withdrawn.

6. 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 alongwith the record, where, if the disbursement is not yet made, the same shall be made.

7. 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.

8. The appeal is dismissed as withdrawn.

Order Date :- 21.5.2023

SFH

(Mr. Arvind Kumar Singh, Advocate) (Anish Kumar Gupta,J.)