Union Of India vs M/S Krishak Bharti Cooperative ...
2023 Latest Caselaw 9902 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- FIRST APPEAL FROM ORDER No. - 243 of 1999
 

 
Appellant :- Union of India
 
Respondent :- M/S Krishak Bharti Cooperative Ltd. Kribhco
 
Counsel for Appellant :- Anil Srivastava,Pranesh Kumar Sinha,Ved Prakash
 
Counsel for Respondent :- A.K. Bhatnagar
 

 
Hon'ble Jaspreet Singh,J.

(Order on C.M. Application No.IA/3/2023)

The instant application has been moved by the respondent for release of money deposited before the Railway Claims Tribunal.

The record would indicate that by means of the judgment and order dated 31.05.2018, the aforesaid appeal was dismissed in terms of the judgment and order rendered in First Appeal From Order No.325 of 1999 (Union of India Through the G.M. North Eastern Railways Vs. M/s Krishak Bharti Cooperative Ltd.).

Since the instant appeal already stands dismissed by means of order dated 31.05.2018, accordingly, no further orders are required from this Court. However, it would be in better interest if the respondent moves appropriate application before the Railway Claims Tribunal where the matter is pending and money is deposited. Since the appeal itself has been dismissed, in case if there is no other legal impediment, the amount lying with the Railway Claims Tribunal, shall be released in favour of the respondent.

With the aforesaid direction, the instant application stands disposed of.

Order Date :- 4.4.2023

Saurabh