Union Of India vs United India Insurance Co.Ltd
2024 Latest Caselaw 7108 P&H

Punjab-Haryana High Court

Union Of India vs United India Insurance Co.Ltd on 3 April, 2024

Author: Meenakshi I. Mehta

Bench: Meenakshi I. Mehta

                                        Neutral Citation No:=2024:PHHC:044961




322                                                             2024:PHHC:044961
            IN THE HIGH COURT OF PUNJAB & HARYANA AT
                           CHANDIGARH


                                                    FAO No.712 of 2001
                                                    Date of Decision: 03.04.2024

Union of India
                                                                      ...Appellant

                                       Versus

United India Insurance Company Ltd. and another
                                                                   ...Respondents

CORAM:        HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

Present:-     Mr. Rahul Verma, Advocate,
              Central Govt. Counsel for the appellant-UOI.

              None for respondent No.1.
              (As per order dated 02.05.2001, he had been served
              for that day).
              None for respondent No.2.
              (As per order dated 02.05.2001, service of notice upon
              this respondent was observed to be not necessary).

                                     ****
MEENAKSHI I. MEHTA, J. (ORAL)

Learned counsel for the appellant-UOI has submitted the affidavit, as sworn by Ms. Jyoti Batheja, Deputy Chief Commercial Manager/ Claims in Northern Railway along-with Annexure A-1, i.e the copy of the Receipt qua the payment of the amount of Rs.50,417/- through cheque, in compliance of the impugned judgment dated 19.10.2000, in the Court today and both these documents have been placed on the file. He seeks permission to withdraw the instant appeal, while submitting that the same has become infructuous in view of the payment of the above-said amount.

Resultantly, the Appeal in hand stands dismissed as withdrawn for having been rendered infructuous.

                                                    (MEENAKSHI I. MEHTA)
03.04.2024                                                JUDGE
seema                Whether speaking/reasoned:    Yes
                     Whether Reportable:           No




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