U.P. State Road Transport ... vs Smt. Rajwati And Others
2023 Latest Caselaw 4496 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. - 3842 of 2009
 
Appellant :- U.P. State Road Transport Corporation Through R.M. And Another
 
Respondent :- Smt. Rajwati And Others
 
Counsel for Appellant :- M.P.S. Niranjan, Bhual Vishwakarma,Vishesh Kumar Gupta
 
Hon'ble Shekhar Kumar Yadav,J.

Chhotey Lal Chaudhary, Advocate

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

2. Officers of Appellant-UPSRTC 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-UPSRTC 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 Accordingly, appeal stands withdrawn.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 :- 11.2.2023/Ajeet

(Chhotey Lal Chaudhary, Adv.) (Shekhar Kumar Yadav, J.)

(Conciliator) (Conciliator)