U.P.S.R.T.C. Etawah vs Ghyanshyam Das
2023 Latest Caselaw 4402 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?BEFORE NATIONAL LOK ADALAT, 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
Court No. - 46
 

 
Case :- FIRST APPEAL FROM ORDER No. - 799 of 2001
 

 
Appellant :- U.P.S.R.T.C. Etawah
 
Respondent :- Ghyanshyam Das
 
Counsel for Appellant :- M.M.Sahai
 
Counsel for Respondent :- K.N. Kesarwani,Kailash Nath Kesharwani 
 
Hon'ble Shekhar Kumar Yadav,J. 

Chhotey Lal Chaudhary, Advocate

1. This First Appeal From order was filed on behalf of Insurance Company against the award passed by Tribunal.

2. Officers of Appellant-Insurance Company and their Advocates are present. None appeared on behalf of Claimant(s).

3. An application to withdraw this appeal duly signed by Authorised Signatory of Appellant-Insurance Company and learned Advocate for Appellant, 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.

4. The application is taken on record.

5. This will bring to an end the lis between the parties. Accordingly, appeal stands withdrawn.

6. 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.

7. 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.

8. Parties to act as per compromise.

9. The appeal is disposed of.

 
Order Date :- 11.02.2023
 
Rajesh 
 

 
(Chhotey Lal Chaudhary, Advocate) (Shekhar Kumar Yadav, J.)
 
(Conciliator)          (Conciliator)