Allahabad High Court
Regional Manager U.P.S.R.T.C. vs Sachin Tyagi And Others on 14 December, 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 No. - 608 of 2012 Appellant :- Regional Manager U.P.S.R.T.C. Respondent :- Sachin Tyagi And Others Counsel for Appellant :- Samir Sharma,Jagram Singh,Pawan Kumar Tripathi Hon'ble Sudhir Agarwal,J.
1. The authorized representative of Insurance Company, identified by Sri Mukesh Kumar Singh, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed.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 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. The appellant has moved this application by his/her free consent and without any coercion/ pressure of any kind.
3. The whole decreetal amount if not already paid shall 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at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be withdrawn by respondent.
6. This withdrawal shall not affect any right to contest in any other cross/connected appeal arising out of same issue.
5. It is respectfully prayed that the appeal may be dismissed as withdrawn/not pressed."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 In view of above, appeal stands dismissed as withdrawn/not pressed.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.
Dt. 14.12.2019 PS (Dilip Kesharwani, Adv.) (Sudhir Agarwal, J.)