Allahabad High Court
U.P.S.R.T.C. vs Rajveer Singh on 9 September, 2023
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:176284 Before National Lok Adalat, High Court of Judicature at Allahabad Case :- FIRST APPEAL FROM ORDER No. - 1513 of 2009 Appellant :- U.P.S.R.T.C. Respondent :- Rajveer Singh Counsel for Appellant :- Anubhav Chnadra,Amit Manohar,Anuj Srivastava,Sunil Kumar Counsel for Respondent :- R.S. Shukla,Ravi Kant Shukla Hon'ble Neeraj Tiwari,J.
Mr. Narendra Mohan, Advocate
1. Heard learned counsel for the appellant.
2. An application to withdraw this appeal duly signed by authorized signatory of Appellant-Transport Corporation and learned Advocate for appellant is filed stating that nothing remained to argue in this case in the light of various judgments passed by Apex Court as well as High Courts. Therefore, there is no reason to pursue this appeal.
3. The application is taken on record.
4. This will bring to an end the dispute between the parties. Accordingly, appeal stands withdrawn.
5. The statutory amount deposited at the time of filing of appeal, if not already remitted, be remitted forthwith to Tribunal. This order be sent to Tribunal also alongwith the record, where, if the disbursement is not yet made, the same shall be made.
6. In case there is any Cross Appeal/ Cross Objection filed by Claimant(s) is pending, as on date, that may be listed before the Court for disposal in accordance with law.
7. The appeal is dismissed as withdrawn.
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(Mr. Narendra Mohan, Advocate) (Hon'ble Neeraj Tiwari,J) Order Date :- 9.9.2023 ADY