The Oriental Insurance Co. Ltd. vs Pappu And 2 Ors.
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Allahabad High Court

The Oriental Insurance Co. Ltd. vs Pappu And 2 Ors. on 14 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:54786
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
FIRST APPEAL FROM ORDER No. - 969 of 2013   
 
   The Oriental Insurance Co. Ltd.    
 
  .....Appellant(s)   
 
 Versus  
 
   Pappu And 2 Ors.    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
Nagendra Kumar Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
    
 
     
 
 National Lok Adalat
 
   
 
 HON'BLE PRASHANT MISHRA-I, J.      

1. The matter is listed before the National Lok Adalat.

2. The authorized representative of the Oriental Insurance Company Ltd., identified by Sri Akhikesh Sharan Srivastava, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed.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 was instituted on certain arguable issues but during 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 be paid within two months from today. 4. Amount deposited at the time of filing of appeal, if not already remitted by court below, be remitted forthwith and be allowed to be adjusted/paid. 5. The appeal may be dismissed as withdrawn/not pressed. 6. This withdrawal shall not affect right to contest cross/connected appeal arising out of same issue."

3. The withdrawal application is taken on record.

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 In view of above, appeal stands dismissed as withdrawn/ not pressed.

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

(Fuzail Ahmad Ansari, Adv.) (Prashant Mishra-I,J.)

March 14, 2026

Saurabh