Radha Devi And 5 Others vs Shiv Shankar And 4 Others
2023 Latest Caselaw 34468 ALL

Allahabad High Court

Radha Devi And 5 Others vs Shiv Shankar And 4 Others on 9 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?BEFORE THE NATIONAL LOK ADALAT,
 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
Neutral Citation No. - 2023:AHC:233745
 
Court No. - 48
 
Case :- FIRST APPEAL FROM ORDER No. - 1609 of 2020
 
Appellant :- Radha Devi And 5 Others
 
Respondent :- Shiv Shankar And 4 Others
 
Counsel for Appellant :- Amit Kumar Singh
 
Counsel for Respondent :- Rahul Sahai,Akhilesh Kumar Mishra,Arvind Kumar
 

 
Hon'ble Ms. Nand Prabha Shukla,J.
 

1. Heard learned counsel for the parties.

2. This First Appeal From Order was filed on behalf of appellants/claimants against the award passed by Tribunal.

3. Officers of Appellant/claimants and their Advocates are present.

4. An application to withdraw this appeal duly signed by Authorized Signatory of Appellants/claimants and learned Advocate for appellants is filed stating that nothing remained to argue in this case in the light of various judgments passed by Apex Court as well as High Courts. Therefore, there is no reason to pursue this appeal.

5. The application is taken on record.

6. This will bring to an end the dispute between the parties. Accordingly, appeal stands withdrawn.

7. The statutory amount deposited at the time of filing of appeal, if not already remitted, be remitted forthwith to Tribunal. This order be sent to Tribunal also alongwith the record, where, if the disbursement is not yet made, the same shall be made.

8. In case there is any Cross Appeal/ Cross Objection filed by Claimant(s) is pending, as on date, that may be listed before the Court for disposal in accordance with law.

9. The appeal is dismissed as withdrawn.

Order Date :- 9.12.2023/Puspendra

(Mr. Ashutosh Gupta, Advocate) (Hon'ble Ms. Nand Prabha Shukla,J.)