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Divisional Managaer Untied India ... vs Mithilesh Kumar And 6 Ors.
2025 Latest Caselaw 778 ALL

Citation : 2025 Latest Caselaw 778 ALL
Judgement Date : 10 May, 2025

Allahabad High Court

Divisional Managaer Untied India ... vs Mithilesh Kumar And 6 Ors. on 10 May, 2025





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:79538
 

 
Court No. - 46
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1502 of 2016
 
Appellant :- Divisional Managaer Untied India Insurance Co. Ltd.
 
Respondent :- Mithilesh Kumar And 6 Ors.
 
Counsel for Appellant :- Amit Singh
 
Counsel for Respondent :- Ghan Shyam Dubey,Sharve Singh
 

 
Hon'ble Nalin Kumar Srivastava,J.
 

Before National Lok Adalat

High Court of Judicature at Allahabad

The authorized representative of the Insurance Company and its counsel are present.

An application to withdraw this appeal duly signed by authorized signatory of the appellant ? Insurance Company and learned counsel for the appellant, is filed requesting for dismissal of appeal as withdrawn / not pressed. The contents of application read as under:-

"1. This appeal was instituted on certain arguable issues but during the pendency, the Apex Court as well as this Court, have given judgments deciding the issue against the appellant. No arguable issue is now surviving, hence appellant finds no reason to press this appeal, thus give consent for dismissal of appeal as not pressed.

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

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

4. Amount deposited at the time of filing of appeal is allowed to be adjusted to the amount payable due to dismissal of this appeal.

5. The appeal may be dismissed as withdrawn / not pressed.

6. The Company shall have the right to contest any cross appeal filed by the claimant for enhancement.?

The withdrawal application is taken on record.

In view of above, appeal stands dismissed as withdrawn / not pressed.

Order date : 10.5.2025

safi

(Ashutosh Gupta, Advocate) (N.K. Srivastava, J.)

 

 

 
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