National Insurance Co Ltd vs Smt. Gudia Devi And Others
2023 Latest Caselaw 24450 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:176151
 

 
Before National Lok Adalat, 
 
High Court of Judicature at Allahabad
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3218 of 2008
 

 
Appellant :- National Insurance Co Ltd
 
Respondent :- Smt. Gudia Devi And Others
 
Counsel for Appellant :- Satish Chaturvedi
 

 
Hon'ble Anish Kumar Gupta,J.

Mr. Arvind Kumar Singh, Advocate

1. Heard Sri Hasan Abbas, learned counsel for the appellant-Insurance Company and Sri 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 Accordingly, appeal stands withdrawn.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 The appeal is dismissed as withdrawn.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

Shubham Arya

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