New India Assurance Co. Ltd vs Shankar Lakhamshi Maheswari
2026 Latest Caselaw 1248 Guj

Gujarat High Court

New India Assurance Co. Ltd vs Shankar Lakhamshi Maheswari on 14 March, 2026

                                                                                                                   NEUTRAL CITATION




                       C/FA/2001/2018                                       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/FIRST APPEAL NO. 2001 of 2018


                          1     NEW INDIA ASSURANCE CO.
                                LTD.,
                                87 M G ROAD FORT
                                MUMBAI REGIONAL OFFICE
                                5TH FLOOR POPULAR
                                HOUSE ASHRAM ROAD
                                AHMEDABAD

                                                                                                   Appellant(s)
                                                              VERSUS

                          1     SHANKAR LAKHAMSHI                      2    DRIVER OF TANKER NO
                                MAHESWARI                                   GQY 4844
                                LUVANA FALIYA NALIYA TA                     NA
                                ABDASA DIST BHUJ
                          3     RAVILAL VISHRAM PATEL
                                VILLAGE JIYAPAR TA
                                NAKHATRANA DIST BHUJ

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

Appearance:

MR NAGESH C SOOD(1928) for the Appellant(s) No. 1 RULE SERVED for the Defendant(s) No. 1,3

NEUTRAL CITATION

C/FA/2001/2018 CONCILIATION ORDER DATED: 14/03/2026

undefined

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

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, 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

NEUTRAL CITATION

C/FA/2001/2018 CONCILIATION ORDER DATED: 14/03/2026

undefined

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