Allahabad High Court
U.P.S.R.T.C. vs Ummed Khan on 14 September, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Before National Lok Adalat, High Court of Judicature at Allahabad Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 72 of 2005 Appellant :- U.P.S.R.T.C. Respondent :- Ummed Khan Counsel for Appellant :- Samir Sharma Hon'ble Sudhir Agarwal,J.
1. The authorized representative of Insurance Company identified by Sri Ramanuj Pandey, Advocate is present and has submitted an application requesting for dismissal of appeal as not pressed. The contents of application reads as under :
?1. This appeal when instituted had certain arguable issues but during pendency and the subsequent judgments of Apex Court as well as this Court, have covered those issues by deciding matters against appellant and no more arguable issue is now surviving, hence appellant finds no reason to continue with this appeal and is giving consent for dismissal of appeal as not pressed.
2. That the appellant has moved this application by his/her free consent and without any coercion/ pressure of any kind.
3. That the whole decreetal amount as awarded if not already paid shall to be paid within two months from today.
4. Amount deposited at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be adjusted/paid.
5. This withdrawal shall not affect any right to contest in any other cross appeal/connected appeal arising out of same issue.
6. It is respectfully prayed that the appeal may be dismissed as not pressed.?
2. In view of above, appeal stands dismissed as withdrawn/ not pressed.
3. The record of Tribunal, if received, shall be remitted forthwith.
Order Date :-14.09.2019 Manish Himwan (Radhey Shyam, Adv.) (Sudhir Agarwal, J.)