Allahabad High Court
The United India Insurance Company Ltd. vs Smt. Sunita Devi And Others on 11 February, 2023
Author: Vipin Chandra Dixit
Bench: Vipin Chandra Dixit
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Before National Lok Adalat, High Court of Judicature at Allahabad Court No. - 45 Case :- FIRST APPEAL FROM ORDER No. - 1773 of 2007 Appellant :- The United India Insurance Company Ltd. Respondent :- Smt. Sunita Devi And Others Counsel for Appellant :- Saral Srivastava,Ajay Singh,Krishna Shanker Chaudhary,Vipul Kumar Counsel for Respondent :- Amit Kumar Sinha,Deepali Srivastava Sinha,S.M. Mishra 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of Insurance Company identified by its counsel has filed an application requesting for dismissal of appeal as withdrawn/not pressed, as the issue involved in the present appeal has now been settled by Hon'ble Apex Court as well as by this Court.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 application is taken on record and is treated as part of this appeal.
In view of above, appeal stands dismissed as withdrawn/not pressed.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 learned Tribunal as well as claimant.
Order Date :- 11.2.2023
Kpy
(Ram Sumer Chaudhary) (Vipin Chandra Dixit)
Member Member