Allahabad High Court
The Oriental Insurance Company Ltd. ... vs Smt. Sangita And Ors. on 14 December, 2019
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Before National Lok Adalat, High Court of Judicature at Allahabad, Lucknow Bench Case :- FIRST APPEAL FROM ORDER No. - 546 of 2014 Appellant :- The Oriental Insurance Company Ltd. Lko.Throu Its Manager Respondent :- Smt. Sangita And Ors. Counsel for Appellant :- Tarun Kumar Mishra,Ameer Ram Counsel for Respondent :- Ameer Ram,Anand Kumar Verma,Rajendra Jaiswal Hon'ble Rajeev Singh,J.
1. The authorized representative of Insurance Company, identified by Sri Tarun Kumar Mishra, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed. The contents of application read as under:
?1. This appeal when instituted had certain arguable issues but during pendency and the subsequent judgments of Apex Court as well as this Court, have covered those issues by deciding matters against appellant and no more arguable issue is now surviving, hence appellant finds no reason to continue with this appeal and is giving consent for dismissal of appeal as not pressed.
2. The appellant has moved this application by his/her free consent and without any coercion/ pressure of any kind.
3. The whole decretal amount if not already paid shall be paid within two months from today.
4. Amount deposited at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be withdrawn by respondent.
5. It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed.
6. This withdrawal shall not affect any right to contest in any other cross appeal arising out of same issue."
2. In view of above, appeal stands dismissed as withdrawn/not pressed.
3. The record of Tribunal, if received, shall be remitted forthwith.
Order Date :- 14.12.2019 Amit/-
(Kirti Srivastava, Adv.) (Rajeev Singh, J.)