The New India Assurance Co. Ltd. vs Amar Singh And Others
2025 Latest Caselaw 10558 ALL

Allahabad High Court

The New India Assurance Co. Ltd. vs Amar Singh And Others on 13 September, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:162861
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
FIRST APPEAL FROM ORDER No. - 327 of 2011   
 
   The New India Assurance Co. Ltd.    
 
  .....Appellant(s)   
 
 Versus  
 
   Amar Singh And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
Rajeev Chaddha   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 National Lok Adalat
 
   
 
 HON'BLE ARUN KUMAR SINGH DESHWAL, J.     

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

2. 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the appellant - Insurance Company and learned counsel for the appellant, is filed requesting for dismissal of appeal as withdrawn. 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 its free will and consent 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at the time of filing of appeal, if not already remitted to court below, be remitted forthwith and may be allowed to be withdrawn by respondent.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. The appeal may be dismissed as withdrawn.

6. The withdrawal shall not affect the right of the appellant to contest in any other appeal/ cross appeal/ cross objection arising out of the same issue/accident."

3. The withdrawal application is taken on record.

4. In view of above, appeal stands dismissed as withdrawn.

(Ambrish Shukla, Adv.) (Arun Kumar Singh Deshwal, J.)

September 13, 2025

A.Kr.