Allahabad High Court
New India Assurance Co. Ltd. vs Mohammad Navi And Others on 8 November, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Before Lok Adalat, High Court of Judicature at Allahabad Case :- FIRST APPEAL FROM ORDER No. - 1575 of 2007 Appellant :- New India Assurance Co. Ltd. Respondent :- Mohammad Navi And Others Counsel for Appellant :- Amaresh Sinha Hon'ble Sudhir Agarwal,J.
1. The authorized representative of Insurance Company, identified by Sri Arun Kumar Shukla, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed.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 as awarded if not already paid shall to 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at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be withdrawn by respondent.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 It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed.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 In view of above, appeal stands dismissed as withdrawn/not pressed.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 :- 8.11.2019 Md Faisal (Ashok Kumar Yadav, Adv.) (Sudhir Agarwal, J.)