Icici Lombard General Insurance ... vs Savitaben Govindbhai Gamit
2026 Latest Caselaw 1236 Guj

Gujarat High Court

Icici Lombard General Insurance ... vs Savitaben Govindbhai Gamit on 14 March, 2026

                                                                                                                    NEUTRAL CITATION




                            C/SCA/12177/2023                                       CONCILIATION ORDER DATED:

                                                                   14/03/2026                                        undefined




                           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/SPECIAL CIVIL APPLICATION NO. 12177 of 2023

                            1     ICICI LOMBARD GENERAL
                                  INSURANCE COMPANY
                                  LIMITED
                                  OFFICE AT 11TH FLOOR ,
                                  SWASTIK UNIVERSAL
                                  OFFICE , NO. 1107 TO
                                  1112, BUILDING NO. A ,
                                  DUMAS ROAD, RUNDH,
                                  PIPLOD , SURAT

                                                                                                   Petitioner(s)
                                                                  VERSUS

                            1     SAVITABEN GOVINDBHAI                      2   ARVINDBHAI GOVINDBHAI
                                  GAMIT                                         GAMIT
                                  L H OF GOVINDBHAI                             L H OF GOVINDBHAI
                                  DHURIYABHAI GAMIT                             DHURIYABHAI GAMIT
                                  NAVU FALIYU , DUNGRI ,                        NAVU FALIYU , DUNGRI ,
                                  KIM , SURAT                                   KIM , SURAT
                            3     CHIRAG MOHANBHAI                          4   MOHANBHAI CHHOTUBHAI
                                  PATEL                                         PATEL
                                  L H OF GOVINDBHAI                             L H OF GOVINDBHAI
                                  DHURIYABHAI GAMIT                             DHURIYABHAI GAMIT
                                  ZALOR FALIYU , NAUGAMA                        ZALOR FALIYU ,
                                  MANDVI , SURAT                                NAUGAMA , MANDVI ,
                                                                                SURAT

                                                                                               Respondent(s)
                        ==========================================================

Appearance:

MR CHIRAYU A MEHTA(3256) for the Petitioner(s) No. 1

NEUTRAL CITATION

C/SCA/12177/2023 CONCILIATION ORDER DATED:

14/03/2026 undefined

MR KUNAL S SHAH(5282) for the Respondent(s) No. 3,4 RULE SERVED for the Respondent(s) No. 1,2 ==========================================================

CONCILIATION ORDER

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

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

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

4. Since the application 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 application shall not be treated as precedent in any other matter including any case arising out of the same incident.

NEUTRAL CITATION

C/SCA/12177/2023 CONCILIATION ORDER DATED:

14/03/2026 undefined

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 ILA