Allahabad High Court
U.P.S.R.T.C. Thru Regional Manager vs Smt. Prem Lata And Others on 13 August, 2022
Author: Siddhartha Varma
Bench: Siddhartha Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ? Before National Lok Adalat, High Court of Judicature at Allahabad Court No. - 43 Case :- FIRST APPEAL FROM ORDER No. - 1068 of 2009 Appellant :- U.P.S.R.T.C. Thru Regional Manager Respondent :- Smt. Prem Lata And Others Counsel for Appellant :- Lallan Verma,A.K. Saxena Counsel for Respondent :- Ashutosh Vaish Hon'ble Siddhartha Varma,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by Sri Ramanuj Pandey, Advocate, is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed. The contents of application read as under:-
"1- This appeal was instituted on certain arguable issues but during pendency, the Apex Court as well as this Court, have given judgements deciding the issue against the appellant. No arguable issue is now surviving, hence appellant finds no reason to press this appeal, thus give consent for dismissal of appeal as not pressed.
2- The appellant has moved this application under his/her free will and consent and without any coercion/pressure of any kind.
3- The whole decretal amount, as awarded, if not already paid, shall be paid within two months from today.
4- Amount deposited at the time of filing of appeal is allowed to be adjusted to the amount payable due to dismissal of this appeal.
5- The appeal may be dismissed as withdrawn/ not pressed."
2. The withdrawal application is marked as record X and taken on record.
3. In view of above, appeal stands dismissed as withdrawn/ not pressed.
4. The record of Tribunal, if received, shall be remitted forthwith.
Order Date :- 13.8.2022 Vkj (Nikhil Agrawal, Adv.) (Siddhartha Varma, J.)