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FA/117/2020
2021 Latest Caselaw 1414 UK

Citation : 2021 Latest Caselaw 1414 UK
Judgement Date : 8 April, 2021

Uttarakhand High Court
FA/117/2020 on 8 April, 2021
      IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL


     THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH
                          CHAUHAN

                                   AND

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA



                    FIRST APPEAL No. 117 OF 2020



                          8TH APRIL, 2021


   Between:

   Apurvi Agarwal                                     .....Appellant.

   and


   Sandeep                                           ...Respondent

   Counsel for the appellant:            Mr.    Prem   Kaushal,
                                         learned counsel for the
                                         appellant.

   Counsel for the respondent:           Mr.    Bilal   Ahmed,
                                         learned counsel for the
                                         respondent.

   The Court made the following:


JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)



          Mr. Prem Kaushal, the learned counsel for the

  appellant, seeks the liberty to withdraw the present

  appeal.




                                     1
 2.        Therefore, the appeal is, hereby, dismissed as

withdrawn.


3.        No order as to costs.


4.        In sequel thereto, pending application, if any,

stands disposed of.



                  _____________________________
                  RAGHVENDRA SINGH CHAUHAN, C.J.



                                      ___________________
                                      ALOK KUMAR VERMA, J.

Dt: 8th April, 2021 Rathour

 
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