Citation : 2023 Latest Caselaw 24331 ALL
Judgement Date : 9 September, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:176526 Before National Lok Adalat, High Court of Judicature at Allahabad Case :- FIRST APPEAL FROM ORDER No. - 130 of 2014 Appellant :- National Insurance Co. Ltd. Respondent :- Smt. Chameli Devi And 4 Ors. Counsel for Appellant :- Arvind Kumar Counsel for Respondent :- Vijaya Srivastav,Vikas Srivastava Hon'ble Anish Kumar Gupta,J.
Mr. Arvind Kumar Singh, Advocate
1. Heard Shri Ankur Mehrotra, learned counsel for the appellant-Insurance Company and Shri Sanjeev Tiwari, Regional Manager, Sri Aditya Sharma, Deputy Manager, Sri Abhishek Maurya, Administrative Officer and Sri S.F.H. Rizvi, Senior Assistant of the appellant Insurance Company are 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 for withdrawal of appeal 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 Accordingly, appeal stands withdrawn.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 also 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 The appeal is dismissed as withdrawn.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: 9.9.2023
Ashish Pd.
(Arvind Kumar Singh, Advocate) (Anish Kumar Gupta,J.)
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