U.P.S.R.T.C. Regional Officer ... vs Km. Shilpi Jauhari
2019 Latest Caselaw 6659 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Before National Lok Adalat, 
 
High Court of Judicature at Allahabad
 

 
Case :- FIRST APPEAL FROM ORDER No. - 167 of 2007
 

 
Appellant :- U.P.S.R.T.C. Regional Office Rohelkhan Depo. and others
 
Respondent :- Km. Shilpi Jauhari
 
Counsel for Appellant :- Nripendra Mishra,M.S.Singh
 
Hon'ble Sudhir Agarwal,J. 

1. The authorized representative of Insurance Company identified by Sri M.S.Singh, Advocate, is present and has submitted an application requesting for dismissal of appeal as withdrawn/ not pressed. The contents of application reads 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 matter 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 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at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be withdrawn by respondent.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 It is respectfully prayed that the appeal may be dismissed as withdrawn/ not pressed.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 In view of above, appeal stands dismissed as withdrawn/ not pressed.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

KA

(Dilip Kesharwani, Adv.) (Sudhir Agarwal, J.)