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New India Assurance Co. Ltd. vs Smt. Sardari Nad 5 Ors.
2023 Latest Caselaw 24478 ALL

Citation : 2023 Latest Caselaw 24478 ALL
Judgement Date : 9 September, 2023

Allahabad High Court
New India Assurance Co. Ltd. vs Smt. Sardari Nad 5 Ors. on 9 September, 2023
Bench: Kshitij Shailendra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:176581
 
Before National Lok Adalat.
 
High Court of Judicature at Allahabad.
 

 
Court No. - 47
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1948 of 2014
 

 
Appellant :- New India Assurance Co. Ltd.
 
Respondent :- Smt. Sardari Nad 5 Ors.
 
Counsel for Appellant :- Amaresh Sinha
 

 
Hon'ble Kshitij Shailendra,J.

1. The matter is listed before the National Lok Adalat.

2. Shri Abhishek Yadav, Assistant Manager, the authorized representative of Insurance Company identified by Shri Anubhav Sinha, Advocate, is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed. The contents of application read as under:-

"1. This appeal when instituted had certain arguable issues but during pendency and the subsequent judgments of Apex Court as well as of this Hon'ble Court, have covered those issues by deciding matters against appellant and no more arguable issue is now surviving, hence appellant finds no reason to continue with this appeal and is giving consent for dismissal of appeal as not pressed.

2. The appellant has moved this application by his/her free consent and without any coercion/pressure of any kind.

3. The whole decreetal amount, as awarded, if not already paid, shall be paid within two months from today.

4. Amount deposited at the time of filing of appeal, if not already remitted to court below, be remitted forthwith and may be allowed to be withdrawn by respondent.

5. It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed.

6. This withdrawal shall not affect the right of the appellant to contest in any other appeal/ cross appeal/ cross objection arising out of same issue/accident."

3. The withdrawal application is taken on record.

4. In view of above, appeal stands dismissed as withdrawn/not pressed.

5. The record of Tribunal, if received, shall be remitted forthwith.

Order Date :- 9.9.2023

Jyotsana

(Sumit Daga, Adv.) (Kshitij Shailendra, J.)

 

 

 
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