The New India Assurance Co. Ltd. ... vs Smt.Geeta Rani And Another
2024 Latest Caselaw 15382 ALL

Allahabad High Court

The New India Assurance Co. Ltd. ... vs Smt.Geeta Rani And Another on 2 May, 2024

Author: Rajnish Kumar

Bench: Rajnish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:34318
 
Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 705 of 2013
 

 
Appellant :- The New India Assurance Co. Ltd. Lko.Throu Its Dy.Manager
 
Respondent :- Smt.Geeta Rani And Another
 
Counsel for Appellant :- Inder Preet Singh Chadha
 
Counsel for Respondent :- Anupma Srivastava,Anurag Srivastava Kaalesh,Ravindra Pratap Singh
 

 
Hon'ble Rajnish Kumar,J.
 

Shri Inder Preet Singh Chadha, learned counsel for the appellant on the instructions of the appellant submits that the appellant does not want to press this appeal. Shri Ravindra Pratap Singh, learned counsel for the claimant-respondent No.1 has no objection to the request made by learned counsel for the appellant. None is present on behalf of other respondents even in the revised list.

In view of above the appeal is dismissed as not pressed.

Learned counsel for the claimant-respondent submits that some period may be specified for compliance of the impugned award in terms of the order passed by this court.

Learned counsel for the appellant fairly submits that the impugned judgment and award shall be complied within a period of six weeks from today.

The amount deposited before this court towards the statutory deposit and any other amount under order passed by this court shall be remitted to the concerned Tribunal forthwith and in any case within a period of four weeks from today which shall be adjusted towards the payments to be made to the claimant-respondent under the award.

.

.......................................(Rajnish Kumar,J.)

Order Date :- 2.5.2024

Banswar