Union Of India Through General ... vs Satish Kumar Roy
2023 Latest Caselaw 3676 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             M.A. No. 582 of 2018
     Union of India through General Manager East Central Railway,
     Hajipur                                                ...... Appellant
                                    Versus
     Satish Kumar Roy                                       ......Respondent
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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Shiv Kumar Sharma, Sr. Panel Counsel For the Respondent :

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Order No.09/ Dated:03.10.2023 Learned counsel for the appellant submits that since the final judgment in claim case has been passed and as such this application became infructuous, hence, he wants to withdraw this appeal to file regular appeal against the Judgment.

Prayer is allowed.

Accordingly, this appeal is dismissed as withdrawn.

(Pradeep Kumar Srivastava, J.) R.K/