The New India Assurance Co Ltd vs Niruben Manilal Patel
2026 Latest Caselaw 1246 Guj

Gujarat High Court

The New India Assurance Co Ltd vs Niruben Manilal Patel on 14 March, 2026

                                                                                                                   NEUTRAL CITATION




                        C/FA/702/2023                                       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. 702 of 2023


                           1     THE NEW INDIA
                                 ASSURANCE CO LTD
                                 TIRUPATI PLAZA
                                 ATHWAGATE
                                 SURAT

                                                                                                    Appellant(s)
                                                              VERSUS

                           1     NIRUBEN MANILAL PATEL                 2    SANJAYBHAI MANILAL
                                 HEIRS OF DECD MANILAL                      PATEL
                                 DAHYABHAI PATEL                            HEIRS OF DECD MANILAL
                                 RESD AT AND POST                           DAHYABHAI PATEL
                                 KACHHOL                                    RESD AT AND POST
                                 TAL OLPAD                                  KACHHOL
                                 DIST SURAT                                 TAL OLPAD
                                                                            DIST SURAT
                           3     DHARMESHBHAI MANILAL                  4    HITESH RAMANBHAI
                                 PATEL                                      SUTHAR
                                 HEIRS OF DECD MANILAL                      RESI AT 62 SAMARPAN SOC
                                 DAHYABHAI PATEL                            B/H YOGI COMPLEX
                                 RESD AT AND POST                           ADAJAN
                                 KACHHOL                                    DIST SURAT
                                 TAL OLPAD



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                                                                                                                    NEUTRAL CITATION




                        C/FA/702/2023                                       CONCILIATION ORDER DATED: 14/03/2026

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                                 DIST SURAT
                            5    SANJAYBHAI KANCHANLAL
                                 PANCHAL
                                 RESD AT 36 DWARKADHISH
                                 SOC
                                 PALANPUR PATIYA
                                 RANDER ROAD
                                 DIST SURAT

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

Appearance:

MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1 MR.HIREN M MODI(3732) for the Defendant(s) No. 1,2,3,4

==========================================================

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 stand disposed of.

4. Since the appeal is withdrawn, the award amount, if any,

NEUTRAL CITATION

C/FA/702/2023 CONCILIATION ORDER DATED: 14/03/2026

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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, SENIOR ADVOCATE)) CONCILIATOR

PD