Allahabad High Court
Icici Lombard General Insurance Co. ... vs Suresh Chandra And Anr. on 10 July, 2021
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Before National Lok Adalat, High Court of Judicature at Allahabad Case :- FIRST APPEAL FROM ORDER No. - 2546 of 2012 Appellant :- Icici Lombard General Insurance Co. Ltd. Respondent :- Suresh Chandra And Anr. Counsel for Appellant :- Saurabh Srivastava Hon'ble Saumitra Dayal Singh,J.
1. The matter is listed before the National Lok Adalat.
2. Learned counsel for the Insurance Company is present. None has appeared on behalf of the claimant(s).
3. Presently, the Insurance Company feels that the matter is covered by the judgment of the Apex Court and, therefore, it does not wish to pursue this appeal. The officer of the Insurance Company has filed an application for withdrawal of the appeal. He has been identified by Advocate, Sri Saurabh Srivastava. The application is retained on record. The appeal is deemed settled as withdrawn.
4. Requisite Court fees as per Legal Service Authorities Act, 1987 would be refunded to the appellant(s) as the matter has been settled in the Lok Adalat.
5. This will bring to an end lis between the parties. Let this order be communicated to the Tribunal along with its records.
6. If the award under challenge has yet not been satisfied, the same shall be satisfied within one month from today.
7. Any amount deposited including pre-deposit may be remitted to the Tribunal for satisfaction of the award.
8. Interim order, if any, shall stand vacated.
Order Date :- 10.7.2021 Abhilash .
(Kshitij Shailendra, Advocate) (S. D. Singh, J.)