Citation : 2022 Latest Caselaw 8586 ALL
Judgement Date : 29 July, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- FIRST APPEAL No. - 875 of 2003 Appellant :- State Of U.P. Thru Collector Bulandshahar And Others Respondent :- Hari Singh Died And Others Sarupa And Another Counsel for Appellant :- S.C. Hon'ble J.J. Munir,J.
Mr. V.K. Nagaich, learned Standing Counsel appearing on behalf of the appellants states at the Bar that the appellants do not wish to pursue this appeal and it may be dismissed as withdrawn.
The appeal is, accordingly, dismissed as withdrawn.
The interim order dated 15.02.2003, is hereby vacated.
Let this order be communicated to the Additional District and Sessions Judge, Court No.2, Bulandshahr, the Court that decided Land Acquisition Reference No.107 of 2001, vide judgment and award dated 30.04.2002, through the District Judge, Bulandshahr, by the Registrar (Compliance).
Order Date :- 29.7.2022
NSC
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!