U.P.State Road Transport ... vs Smt.Batulan Begum And Another
2021 Latest Caselaw 7621 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Before National Lok Adalat
 
High Court of Judicature at Allahabad. 
 
Court No. - 44
 
Case :- FIRST APPEAL FROM ORDER No. - 2719 of 2018
 
Appellant :- U.P.State Road Transport Corporation
 
Respondent :- Smt.Batulan Begum And Another
 
Counsel for Appellant :- R.K.Ojha,Sunil Kumar Misra
 

 
Hon'ble Vivek Agarwal,J.

1. Sri Arun Sirvastava ARM (Law) and Sri Ravindra Kumar Singh, ARM are present. The authorized representative of UPSRTC, identified by Sri Ramanuj Pandey is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed. Copy of duly signed consent form be treated as part of this order. The contents of application read as under-:

"1. This appeal was instituted on certain arguable issues but during pendency, the Apex Court as well as this Court, have given judgments deciding the issue against the appellant. No arguable issue is now surviving, hence appellant finds no reason to press this appeal, thus give consent for dismissal of appeal as not pressed.

2. The appellant has moved this application under his/her free will and consent 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 by court below, be remitted forthwith and be allowed to be adjusted/paid.

5. The appeal may be dismissed as withdrawn/not pressed.

6. This withdrawal shall not affect right to contest cross appeal/connected appeal arising out of same issue."

2. In view of above, appeal stands disposed off as withdrawn/not pressed.

3. The record of Tribunal, if received, shall be remitted forthwith.

4. Let copy of this order be also transmitted to the learned Tribunal as well as claimant.

Order Date :- 10.7.2021/S.K.S.

(Nikhil Agrawal) (Member) (Vivek Agarwal, J) (Member)