New India Assurance Company Ltd vs Mohammadhanif Suleman Kala
2026 Latest Caselaw 1209 Guj

Gujarat High Court

New India Assurance Company Ltd vs Mohammadhanif Suleman Kala on 14 March, 2026

                                                                                                                   NEUTRAL CITATION




                       C/FA/1516/2020                                       CONCILIATION ORDER DATED: 14/03/2026

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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 14TH DAY OF MARCH, 2026


                         CONCILIATORS PRESENT: HONOURABLE MR.JUSTICE D. M. VYAS
                                                         AND
                                                          CONCILIATOR - MR. APURVA SHARAD VAKIL
                                                         (LD. DESIGNATED SENIOR ADVOCATE)

                                               R/FIRST APPEAL NO. 1516 of 2020

                                                             With
                                                R/FIRST APPEAL NO. 1121 of 2020
                                                             With
                                                R/FIRST APPEAL NO. 1122 of 2020
                                                             With
                                                R/FIRST APPEAL NO. 1123 of 2020
                                                             With
                                                R/FIRST APPEAL NO. 1223 of 2020
                                                             With
                                                R/FIRST APPEAL NO. 1224 of 2020
                                                             With
                                                R/FIRST APPEAL NO. 1517 of 2020

                          1     NEW INDIA ASSURANCE
                                COMPANY LTD
                                THROUGH AUTHORISED
                                SIGNATORY 4TH FLOOR
                                POPULAR HOUSE ASHRAM
                                ROAD AHMEDABAD

                                                                                                   Appellant(s)
                                                              VERSUS

                          1     MOHAMMADHANIF                          2    HASHMKHA DAUDKHA
                                SULEMAN KALA                                BELIM



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                                                                                                                    NEUTRAL CITATION




                       C/FA/1516/2020                                       CONCILIATION ORDER DATED: 14/03/2026

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                                NAGDA STREET NEAR                           NANDARKHI TA MANGROL
                                BHARAMRIYA KUVA                             DIST JUNAGADH
                                PORBANDAR ROAD
                                MANGROL DIST JUNAGADH
                           3    HANIFBHAI HUSAINBHAI                   4    YUSUFKHA IBRAHIMKHA
                                PATHAN                                      BELIM
                                NEAR NAGDA TA MANGROL                       NANDARKHI TA MANGROL
                                DIST JUNAGADH                               DIST JUNAGADH
                           5    HARUNBHAI MOHAMMAD                     6    UNITED INDIA INSURANCE
                                TAJA                                        COMPANY LTD
                                KAGRA NA BIL PORBANDAR                      5TH FLOOR UNITED INDIA
                                ROAD TA MANGROL DIST                        BHAVAN ASHRAM ROAD
                                JUNAGADH                                    AHMEDABAD

                                                                                                  Defendant(s)
                      ==========================================================

Appearance:

MR NAGESH C SOOD(1928) for the Appellant(s) No. 1 MR PALAK H THAKKAR(3455) for the Defendant(s) No. 6 NISHIT A BHALODI(9597) for the Defendant(s) No. 1 RULE SERVED for the Defendant(s) No. 2,3,4,5 ==========================================================

CONCILIATION ORDER

1. With the consent of the parties, this matter was taken up for hearing in the Lok Adalat.

2. Learned advocate for the appellant has tendered withdrawal pursis which is taken on record. He seeks permission to withdraw the appeal as per the pursis.

3. Permission as prayed for is granted. In view of the pursis submitted by learned advocate for the appellant, this appeal stands disposed of as withdrawn. Connected civil application, if any, shall

NEUTRAL CITATION

C/FA/1516/2020 CONCILIATION ORDER DATED: 14/03/2026

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stand disposed of.

4. Since the appeal is withdrawn, the award amount, if any, lying with the bank in the form of FDs/ lying either with the Tribunal or with the Nazir Branch of the Tribunal may be disbursed in favour of the claimant/s after due verification by way of RTGS.

5. Necessary Court fees, if any, be refunded to the appellant, as per the provisions of Section 21(1) of the Legal Services Authority Act, 1987.

6. The order passed in this appeal shall not be treated as precedent in any other matter including any case arising out of the same incident.

7. The Registry is directed to transmit the record and proceedings to the Tribunal forthwith, if any.

(D. M. VYAS, J) CONCILIATOR

(A. S. VAKIL) CONCILIATOR PD