The National Insurance Comp Ltd Near ... vs Vikash Srivastava And Another
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Allahabad High Court

The National Insurance Comp Ltd Near ... vs Vikash Srivastava And Another on 13 September, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:55861
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
FIRST APPEAL FROM ORDER No. - 406 of 2011   
 
   The National Insurance Comp Ltd Near Railway Crossing Sitapu    
 
  .....Appellant(s)   
 
 Versus  
 
   Vikash Srivastava And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
Anil Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Km. Deepa, Vikrant Prakash   
 
     
 
 National Lok Adalat
 
   
 
 HON'BLE BRIJ RAJ SINGH, J.      

1. Power filed today by Sri Satyajit Banerji, Advocate, on behalf of the Insurance Company is taken on record.

2. The authorized representative of Insurance Company, identified by Shri Satyajit Banerji, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed.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 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at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be withdrawn by respondent.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 It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed.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."

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 In view of above, appeal stands disposed of as withdrawn/not pressed.

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

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

.

(Smt. Shikha Srivastava, Adv.) (Brij Raj Singh, J.)

September 13, 2025

Sachin