U.P.S.R.T.C. vs Smt. Chandra Mukhi
2023 Latest Caselaw 24263 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:176283
 

 
Before National Lok Adalat, 
 
High Court of Judicature at Allahabad
 

 
Case :- FIRST APPEAL FROM ORDER No. - 656 of 2004
 

 
Appellant :- U.P.S.R.T.C.
 
Respondent :- Smt. Chandra Mukhi
 
Counsel for Appellant :- Samir Sharma,Sunil Kumar Misra
 
Counsel for Respondent :- Chandra Kumar Rai
 
Hon'ble Neeraj Tiwari,J. 

Mr. Narendra Mohan, Advocate

1. Heard learned counsel for the appellant.

2. An application to withdraw this appeal duly signed by authorized signatory of appellant- corporation 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.

3. The application is taken on record.

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 Accordingly, appeal stands withdrawn.

5. 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.

6. 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.

7. The appeal is dismissed as withdrawn.

.

(Mr. Narendra Mohan, Advocate) (Hon'ble Neeraj Tiwari,J)

Order Date :- 9.9.2023

Arvind