AO/179/2018
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               Office Notes,
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      Date                                      COURT'S OR JUDGES'S ORDERS
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                                 AO No.179 of 2018
                                 Hon'ble Pankaj Purohit, J.

The instant appeal has been filed by the appellant against the judgment and award dated 16.01.2013 passed in MACT No.24 of 2011 by the Motor Accident Claims Tribunal/First Additional District Judge, Haridwar.

This matter is taken up today before the National Lok Adalat.

2. Mr. Pramod Bailwal, Advocate for the appellant-Insurance Company seeks to withdraw the present appeal in view of a compromise arrived at between the parties in the National Lok Adalat.

3. In such view of the matter, the present appeal is dismissed as withdrawn. The compromise sheet shall form part of this order. The statutory deposit made by the appellant shall be remitted to MACT concerned and the entire amount under award shall be released in favour of the respondents/claimants within 60 days from today, if not already released.

(Pankaj Purohit, J.) 07.10.2023 AK