Kabi Pradhan And Another vs P.O.
2021 Latest Caselaw 10697 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             FAO NO. 443 OF 2020

                 Kabi Pradhan and another             ....         Appellants
                                                      Mr. Dhananjaya Mund,
                                                                 Advocate
                                          -versus-
                 P.O., Railway Claims Tribunal,       ....          Respondents
                 Bhubaneswar Bench and another
                                                     Mr. Dhanoj Kumar Sahoo,
                                                             Standing Counsel
                                                       for East Coast Railways


                           CORAM:
                           JUSTICE K.R.MOHAPATRA
                                       ORDER

Order No. 05.10.2021

3. 1. This matter is taken up through hybrid mode.

2. This appeal is filed by the Claimants-Appellants under Section 23 of the Railway Claims Tribunal Act, 1987 being aggrieved by the judgment and award passed by the Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar in O.A. No. 203 of 2015 assailing the mode of payment of compensation amount to the Claimants.

3. In course of hearing, Mr. Mund, learned counsel for the Appellants prays for withdrawal of the appeal.

4. Accordingly, this FAO is disposed of as withdrawn.

Urgent certified copy of this order be granted on proper application.

( K.R. Mohapatra) Judge bks