Allahabad High Court
United India Insurance Company Ltd. vs Smt. Ram Rati Devi And Others on 21 May, 2023
Author: Vipin Chandra Dixit
Bench: Vipin Chandra Dixit
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:111486 Before National Lok Adalat, High Court of Judicature at Allahabad Court No. - 44 Case :- FIRST APPEAL FROM ORDER No. - 1990 of 2005 Appellant :- United India Insurance Company Ltd. Respondent :- Smt. Ram Rati Devi And Others Counsel for Appellant :- Ashok Kumar Srivastava Hon'ble Vipin Chandra Dixit,J.
The present First Appeal From Order has been filed by the appellant Insurance Company challenging the award on various grounds.
The authorized representative of Insurance Company identified by its counsel has filed an application requesting for dismissal of appeal as withdrawn/not pressed, as the issue involved in the present appeal has now been settled by Hon'ble Apex Court as well as by this Court. The withdrawal application is taken on record.
In view of above, appeal stands dismissed as withdrawn/not pressed. The interim order, if any, shall stand vacated.
If the awarded amount has not yet been paid to the claimants, the same shall be paid within two months from today. Any amount deposited including statutory amount paid in this appeal shall be remitted to the Tribunal towards satisfaction of the award or to be returned to the appellant, if the award has already been satisfied.
The record of Tribunal, if received, shall be remitted to the Tribunal forthwith.
Let copy of this order be also transmitted to the concerned Tribunal as well as claimants.
Order Date :- 21.5.2023 P.P. (Ram Sumer Chaudhary) (Vipin Chandra Dixit, J.) Member Member