Magma Hdi General Insurance Co Ltd. 13 ... vs Anita Devi And 4 Ors.
2026 Latest Caselaw 399 ALL

Allahabad High Court

Magma Hdi General Insurance Co Ltd. 13 ... vs Anita Devi And 4 Ors. on 14 March, 2026

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:18698
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
FIRST APPEAL FROM ORDER No. - 335 of 2018   
 
   Magma Hdi General Insurance Co Ltd. 13 Rana Pratap Marg Lko.    
 
  .....Appellant(s)   
 
 Versus  
 
   Anita Devi And 4 Ors.    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
Indrajeet, Amit Kumar Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:  
 
  
 
     
 
 National Lok Adalat
 
   
 
 HON'BLE SAURABH LAVANIA, J.    

1. The authorized representative of Insurance Company, identified by Sri Amit Kumar Srivastava, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed.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at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be withdrawn by respondent.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 It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed.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 In view of above, appeal stands disposed of as withdrawn/not pressed.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.

(Ganga Singh, Member Adv.) (Saurabh Lavania, J.)

March 14, 2026

Arun/-