Managing Director Upsrtc Terhi ... vs Bhola Jeet S/O Late Vishw Nath And ...
2021 Latest Caselaw 7576 ALL

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. - 1094 of 2009
 

 
Appellant :- Managing Director Upsrtc Terhi Kothi Lucknow And Others
 
Respondent :- Bhola Jeet S/O Late Vishw Nath And Others
 
Counsel for Appellant :- Ritesh Kumar Singh,Ambika Prasad,J.B. Singh
 
Counsel for Respondent :- I.M.Pandey,Rajesh Kumar,Ravindra Shukla
 

 
Hon'ble Saurabh Lavania,J.

1. The authorized representative of U.P.S.R.T.C., identified by Mr.Ambika Prasad, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed.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 of 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. Amount deposited at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and the whole decretal amount if not already paid shall be paid within two months from today after adjusting the amount remitted to the Tribunal.

4. It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed.

5. 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 In view of above, appeal stands dismissed as withdrawn/not pressed.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.

(Ganga Singh, Adv.) (Saurabh Lavania,J.)

Order Date :- 10.7.2021

Vinay/-