Allahabad High Court
The National Insurance Company Ltd vs Smt. Pushpa Devi And Another on 13 August, 2022
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Before National Lok Adalat, High Court of Judicature at Allahabad Case :- FIRST APPEAL FROM ORDER No. - 2233 of 2013 Appellant :- The National Insurance Company Ltd Respondent :- Smt. Pushpa Devi And Another Counsel for Appellant :- Pankaj Rai Hon'ble Neeraj Tiwari,J.
Mr. Vishnu Singh, Advocate
1. Heard learned counsel for the parties.
2. This First Appeal From order was filed on behalf of Insurance Company against the award passed by Tribunal.
3. Officers of Appellant-Insurance Company and their Advocates are present.
4. An application to withdraw this appeal duly signed by Authorised Signatory of Appellant-Insurance Company and learned Advocate for appellant is filed stating that nothing remained to argue in this case in the light of various judgments passed by Apex Court as well as High Courts. Therefore, there is no reason to pursue this appeal.
5. The application is taken on record.
6. This will bring to an end the dispute between the parties. Accordingly, appeal stands withdrawn.
7. The statutory amount deposited at the time of filing of appeal, if not already remitted, be remitted forthwith to Tribunal. This order be sent to Tribunal also alongwith the record, where, if the disbursement is not yet made, the same shall be made.
8. In case there is any Cross Appeal/ Cross Objection filed by Claimant(s) is pending, as on date, that may be listed before the Court for disposal in accordance with law.
9. The appeal is dismissed as withdrawn.
(Mr. Vishnu Singh, Advocate) (Hon'ble Neeraj Tiwari,J) Order Date :- 13.8.2022/Junaid