Gujarat High Court
Dakshaben Nileshbhai Patel vs Nareshbhai Bhavanbhai Zala on 9 September, 2023
Bench: Ilesh J. Vora
NEUTRAL CITATION
C/FA/56/2023 CONCILIATION ORDER DATED: 09/09/2023
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IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 9TH DAY OF SEPTEMBER, 2023
CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE ILESH J.
VORA
AND
MR. PRAKASH K JANI (SENIOR
ADVOCATE, HIGH COURT OF GUJARAT)
R/FIRST APPEAL NO. 56 of 2023
1 DAKSHABEN NILESHBHAI 2 MINOR TANVI NILESHBHAI
PATEL PATEL THROU NEXT
RESD AT VILL VANIYAD? FRIEND AND NATURAL
TAL MODASA? GUARDIAN DAKSHABEN
DIST ARAVALLI NILESHBHAI PATEL
RESD AT VILL VANIYAD?
TAL MODASA?
DIST ARAVALLI
3 MAGANBHAI 4 NIRUBEN BAHECHARBHAI
BAHECHARBHAI PATEL PATEL
RESD AT VILL VANIYAD? RESD AT VILL VANIYAD?
TAL MODASA? TAL MODASA?
DIST ARAVALLI DIST ARAVALLI
Appellant(s)
VERSUS
1 NARESHBHAI BHAVANBHAI 2 SHANABHAI NANABHAI
ZALA PARMAR
RESD AT VILL RESD AT BORI TIMBA?
SARDARPURA? POST MADHAVKAMPA?
TAL BAYAD? TAL BAYAD?
DIST ARAVALLI DIST ARAVALLI
3 ICICI LOMBARD GENERAL
INSURANCE COMPANY LTD.
OFFICE ADD 3RD FLOOR?
LANDMARK BUILDING?
RACE COURSE CIRCLE?
ALKAPURI?
VADODARA
Defendant(s)
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NEUTRAL CITATION
C/FA/56/2023 CONCILIATION ORDER DATED: 09/09/2023
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Appearance:
MR VAIBHAV N SHETH(5337) for the Appellant(s) No. 1,2,3,4
MR RATHIN P RAVAL(5013) for the Defendant(s) No. 3
RULE SERVED for the Defendant(s) No. 1,2
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This First Appeal filed under Section 173(1) of the Motor
Vehicles Act, 1988, against the judgment and award dated
11.09.2019 passed in M.A.C.P. No.28 of 2016.
This appeal coming on for conciliation before Lok Adalat,
the following order is passed :
CONCILIATION ORDER
The matter is taken up for hearing in Lok Adalat.
Learned advocate appearing for the appellant has tendered
withdrawal pursis dated 06.09.2023 seeking withdrawal of the
present appeal. The withdrawal pursis is taken on record.
In view of the above, the present First Appeal stands
disposed of as withdrawn. It is made clear that this withdrawal
shall not be treated as precedent by the either side and it will
not affect any connected matter(s) or any other procedings
pending before any other Court or Tribunal.
Necessary Court fees, if any, be reimbursed as per
Section 21(1) of the Legal Services Authorities Act, 1987,
through an electronic mode to the appellant, if any, lying with
the Bank in the form of FDRs either with the Tribunal or with
the Nazir Branch of the Tribunal/Court, be disbursed in favour
of the original claimant/s after due verification and after
following proper procedure, by way of an Account Payee
Cheque and/or RTGS and/or NEFT. The apportionment of the
awarded amount, if any, shall be in the very terms, as ordered
NEUTRAL CITATION
C/FA/56/2023 CONCILIATION ORDER DATED: 09/09/2023
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by the Tribunal in the original award.
Record and proceedings, if any, shall be remitted back to
the concerned Tribunal forthwith.
(ILESH J. VORA,J)
CONCILIATOR
(PRAKASH K JANI, SENIOR ADVOCATE)
CONCILIATOR
MANOJ
