Prateek Kumar Gautam vs Smt. Saroj Bala Devi And 4 Others
2023 Latest Caselaw 24273 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:176153
 
Before National Lok Adalat, 
 
High Court of Judicature at Allahabad
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1327 of 2022
 

 
Appellant :- Prateek Kumar Gautam
 
Respondent :- Smt. Saroj Bala Devi And 4 Others
 
Counsel for Appellant :- Abhishe Pandey,Praveen Singh
 

 
Hon'ble Neeraj Tiwari,J.

Mr. Narendra Mohan, Advocate

1. Heard Sri S. D. Ojha, learned counsel for the appellant.

2. An application to withdraw this appeal duly signed by 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 Accordingly, appeal stands withdrawn.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. Rs. 25,000/-, in pursuance of Section 173 of Motor Vehicles Act, deposited here be refunded to appellant.

7. This withdrawal application is filed in terms of compromise dated 05.08.2023 in Execution Case No. 415 of 2022.

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 The appeal is dismissed as withdrawn.

.

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

Order Date :- 9.9.2023

ADY