Ramesh Chandra Verma vs State Of Uttarakhand & Others
2014 Latest Caselaw 4346 Del

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
                       Special Appeal No. 450 of 2014
                (Delay Condonation Application No. 9923 of 2014)

Ramesh Chandra Verma                            ...........               Appellant

                                        Versus

State of Uttarakhand and others                 ...........             Respondents

           Present: Mr. Siddhartha Bisht, Advocate for the appellant.
                    Mr. Pradeep Joshi, Standing Counsel for the State of
                    Uttarakhand/respondent Nos. 1 to 4.
                    Mr. B.D. Kandpal, Advocate for respondent No.5.

Coram :           Hon'ble K.M. Joseph, C.J.
                  Hon'ble V.K. Bist, J.
                                 JUDGMENT

Date: 10th September, 2014

K.M. Joseph, C.J. (Oral)

Since the delay in preferring the appeal is not seriously opposed, the delay will stand condoned. Application made therefor stands disposed of.

Learned counsel for the appellant seeks permission to withdraw the appeal without prejudice to his right to file a review petition before the learned Single Judge.

Liberty is granted.

The appeal is dismissed as withdrawn with liberty to file a review petition before the learned Single Judge.

               (V.K. Bist, J.)                     (K.M. Joseph, C.J.)
                10.09.2014                            10.09.2014
P. Singh