The Oriental Insurance Company Limited vs Bharatbhai Balashankar Maheta
2026 Latest Caselaw 1230 Guj

Gujarat High Court

The Oriental Insurance Company Limited vs Bharatbhai Balashankar Maheta on 14 March, 2026

                                                                                                                   NEUTRAL CITATION




                       C/FA/931/2026                                        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. 931 of 2026

                                                            With
                                        CIVIL APPLICATION (FOR STAY) NO. 1 of 2026
                                              In R/FIRST APPEAL NO. 931 of 2026

                          1     THE ORIENTAL INSURANCE
                                COMPANY LIMITED
                                REGIONAL OFICE
                                3RD FLOOR NAVJIVAN
                                TRUST BUILDING
                                B/H GUJARAT VIDHYAPITH
                                OFF ASHRAM ROAD
                                AHMEDABAD

                                                                                                  Appellant(s)
                                                              VERSUS

                          1     BHARATBHAI                             2    SHILPABEN BHARATBHAI
                                BALASHANKAR MAHETA                          MAHETA
                                LEGAL HEIR AND                              LEGAL HEIR AND
                                REPRESENTATIVE OF LATE                      REPRESENTATIVE OF LATE
                                JATINBHAI BHARTATBHAI                       JATINBHAI BHARTATBHAI
                                MAHETA                                      MAHETA
                                AT CHHATADIYA ROAD                          AT CHHATADIYA ROAD
                                SHIKSHAK SOCIETY                            SHIKSHAK SOCIETY
                                TAL RAJULA                                  TAL RAJULA
                                DIST AMRELI                                 DIST AMRELI
                          3     MANDEEPBHAI KIRITSINGH
                                PARMAR
                                AT BHERAI ROAD
                                J B NAGAR
                                NR SWAMINARAYAN
                                TEMPLE


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                                                                                                                      NEUTRAL CITATION




                       C/FA/931/2026                                          CONCILIATION ORDER DATED: 14/03/2026

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                                RAJULA DIST AMRELI

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

Appearance:

MR MITESH L RANGRAS(3324) for the Appellant(s) No. 1 ==========================================================

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 purshis which is taken on record. He seeks

permission to withdraw the appeal as per the purshis.

3. Permission as prayed for is granted. In view of the

purshis submitted by learned advocate for the appellant,

this appeal stands disposed of as withdrawn. Connected

Civil Application shall 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

after due verification by way of RTGS.

NEUTRAL CITATION

C/FA/931/2026 CONCILIATION ORDER DATED: 14/03/2026

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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, SENIOR ADVOCATE ) CONCILIATOR MAYA