Icici Lombard General Insurance ... vs Islam Khan And Another
2023 Latest Caselaw 15901 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:111500
 
Before National Lok Adalat, 
 
High Court of Judicature at Allahabad
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 811 of 2013
 

 
Appellant :- Icici Lombard General Insurance Co. Ltd.
 
Respondent :- Islam Khan And Another
 
Counsel for Appellant :- Anubhav Chandra
 

 
Hon'ble Anish Kumar Gupta,J.

Mr. Arvind Kumar Singh, Advocate.

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 remains 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 Accordingly, appeal stands withdrawn.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 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 The appeal is dismissed as withdrawn.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 :- 21.5.2023

Kirti

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