The New India Assurance Co. Ltd Lko. vs Sri Pal Kureel And Another
2025 Latest Caselaw 763 ALL

Allahabad High Court

The New India Assurance Co. Ltd Lko. vs Sri Pal Kureel And Another on 10 May, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:27544
 
Before National Lok Adalat, 
 
High Court of Judicature at Allahabad, Lucknow Bench
 

 
Case :- FIRST APPEAL FROM ORDER No. - 638 of 2012
 

 
Appellant :- The New India Assurance Co. Ltd Lko.
 
Respondent :- Sri Pal Kureel And Another
 
Counsel for Appellant :- Inder Preet Singh Chadha,Harpal Singh Chadha
 
Counsel for Respondent :- Kaushlendra Tewari
 

 
Hon'ble Saurabh Lavania,J.
 

1. The authorized representative ofNew India Assurance Company Ltd., identified by Sri Zafar Aziz, Advocate, who has filed Vakalatnama on behalf of appellant/New India Assurance Company Ltd. in the Court today which is taken on record, is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed. Copy of duly signed consent form be treated as part of this order. 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 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 decretal 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at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be withdrawn by respondent.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 It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed.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 any right to contest in any other cross appeal arising out of same issue."

2. In view of above, appeal stands disposed of as withdrawn/not pressed.

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

4. Let copy of this order be also transmitted to the learned Tribunal as well as claimant.

(R.K.S. Chauhan,Member Adv.) (Saurabh Lavania, J.)

Order Date :- 10.5.2025/Mohit Singh/-