Gujarat High Court
Future General India Insurance Co ... vs Rizavanabanu Aasif Mahammad ... on 9 September, 2023
Bench: Ilesh J. Vora
NEUTRAL CITATION
C/FA/1819/2019 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. 1819 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/FIRST APPEAL NO. 1819 of 2019
1 FUTURE GENERAL INDIA
INSURANCE CO LTD
OFFICE AT 201-202,
BLANKA, OPP ABS TOWER,
OLD PADRA ROAD,
VADODARA
Appellant(s)
VERSUS
1 RIZAVANABANU AASIF 2 ASARAFBHAI KARIMBHAI
MAHAMMAD DERDIWALA DERDIWALA
HEIRS OF DECEASED AASIF HEIRS OF DECEASED AASIF
MAHAMMADASARAF MAHAMMADASARAF
DERDIWALA? DERDIWALA?
RESD AT FATANA, RESD AT FATANA,
VAHIDANAGAR, FATEPURA VAHIDANAGAR, FATEPURA
ROAD, HATHIKHANA, ROAD, HATHIKHANA,
VADODARA VADODARA
3 GULBANU ASARAFBHAI 4 YUNUSBHAI MALANGBHAI
DERDIWALA MANSURI
HEIRS OF DECEASED AASIF RESD AT AZIM
MAHAMMADASARAF APARTMENT, MEMAN
DERDIWALA? COLONY, AAJWA ROAD,
RESD AT FATANA, VADODARA
VAHIDANAGAR, FATEPURA
ROAD, HATHIKHANA,
VADODARA
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NEUTRAL CITATION
C/FA/1819/2019 CONCILIATION ORDER DATED: 09/09/2023
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Defendant(s)
==========================================================
Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
NISHIT A BHALODI(9597) for the Defendant(s) No. 1,2,3
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This First Appeal filed under Section 173(1) of the Motor
Vehicles Act, 1988, against the judgment and award dated
31.12.2008 passed in M.A.C.P. No.395 of 2012.
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 09.09.2023 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disposed of as withdrawn.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/1819/2019 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
