M.D./Director U.P.S.R.T.C. vs Smt. Neelam And Another
2025 Latest Caselaw 781 ALL

Allahabad High Court

M.D./Director U.P.S.R.T.C. vs Smt. Neelam And Another on 10 May, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Before National Lok Adalat,
 
High Court of Judicature at Allahabad
 
Neutral Citation No. - 2025:AHC:76169
 
Court No. - 45
 
Case :- FIRST APPEAL FROM ORDER No. - 2134 of 2014
 
Appellant :- M.D./Director U.P.S.R.T.C.
 
Respondent :- Smt. Neelam And Another
 
Counsel for Appellant :- Anuj Srivastava,Sunil Kumar
 
Hon'ble Vikas Budhwar,J.
 

1. The authorized representative of U.P.S.R.T.C., Sri Arvind Mishra identified by Sri Dharmendra Dhar Dubey, Advocate, is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed. The contents of application read as under:-

"1. This appeal was instituted on certain arguable issues but during pendency, the Apex Court as well as this Court, have given judgments deciding the issue against the appellant. No arguable issue is now surviving, hence appellant finds no reason to press this appeal, thus give consent for dismissal of appeal as not pressed.

2. The appellant has moved this application under his/her free will and consent without any coercion/pressure of any kind.

3. The whole decretal amount, as awarded if not already paid, shall be paid within two months from today.

4. Amount deposited at the time of filing of appeal is allowed to be adjusted to the amount payable due to dismissal of this appeal.

5. The appeal may be dismissed as withdrawn/not pressed."

2. The withdrawal application is marked as record 'X' and taken on record.

3. In view of above, appeal stands dismissed as withdrawn/ not pressed.

4. The record of Tribunal, if received, shall be remitted forthwith.

Order Date :- 10.5.2025

A. Prajapati

(Om Prakash Mishra, Adv.) (Vikas Budhwar, J.)