Allahabad High Court
U.P.S.R.T.C. vs Sonu Deceased And 2 Others on 12 December, 2020
Author: Munishwar Nath Bhandari
Bench: Munishwar Nath Bhandari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Before National Lok Adalat, High Court of Judicature at Allahabad Case :- FIRST APPEAL FROM ORDER No. - 2698 of 2015 Appellant :- U.P.S.R.T.C. Respondent :- Sonu Deceased And 2 Others Counsel for Appellant :- Mritunjay Mohan Sahai Hon'ble Munishwar Nath Bhandari,J.
1. The authorized representative of Transport Corporation, identified by Sri Ramanuj Pandey is present and has submitted an application requesting for dismissal of appeal as withdrawn/not pressed.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 judgments 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 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at the time of filing of appeal, if not already remitted by court below, be remitted forthwith and be allowed to be withdrawn by respondents.
5. The appeal may be dismissed as withdrawn/not pressed."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 In view of above, appeal stands dismissed as withdrawn/not pressed.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.
Order Date :- 12.12.2020 //Nirmal// (Sushri Seema Pandey, Adv.) (Munishwar Nath Bhandari, J.)