Oriental Insurance Company Ltd. Thru. ... vs Smt. Haseen Jahan And 5 Others
2025 Latest Caselaw 766 ALL

Allahabad High Court

Oriental Insurance Company Ltd. Thru. ... vs Smt. Haseen Jahan And 5 Others on 10 May, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:29185
 
Before National Lok Adalat, 
 
High Court of Judicature at Allahabad, Lucknow Bench
 
Case :- FIRST APPEAL FROM ORDER No. - 124 of 2023
 
Appellant :- Oriental Insurance Company Ltd. Thru. Its Manager/Dy. Manager,Regional Office,Lucknow
 
Respondent :- Smt. Haseen Jahan And 5 Others
 
Counsel for Appellant :- Mrs. Pooja Arora
 
Counsel for Respondent :- Suhail Kashif,Prasoon Kumar Rai,Sanat Singh,Suhail Kashif
 

 
Hon'ble Ajai Kumar Srivastava-I,J.
 

1. The authorized representative of Insurance Company, identified by Mrs. Pooja Arora, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed.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 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 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at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be withdrawn by the respondent.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 It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed.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 In view of above, appeal stands disposed of as withdrawn/not pressed.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 a copy of this order be also transmitted to the learned Tribunal as well as claimant.

(Kirti Srivastava, Adv.) (Ajai Kumar Srivastava-I, J.)

Order Date :- 10.5.2025

Shubhankar