GA/40/2021
2021 Latest Caselaw 2831 UK

       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


                GOVERNMENT APPEAL No. 40 OF 2021

                         3RD AUGUST, 2021


     Between:

     State of Uttarakhand                               ...Appellant.


     and


     Neeraj                                          ...Respondent.


     Counsel for the appellant:          Mr. J.S.Virk, learned
                                         Deputy         Advocate
                                         General for the State of
                                         Uttarakhand.

     Counsel for the respondent          :None.



     The Court made the following:


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

           Mr. J.S. Virk, the learned Deputy Advocate

General for the State of Uttarakhand / appellant, seeks

permission to withdraw the present Appeal.


2.         Hence, the present Appeal is dismissed as

withdrawn.




                                     1
 3.             In sequel thereto, pending application, if any,

also stands disposed of.


4.             No order as to costs.



                       _____________________________
                       RAGHVENDRA SINGH CHAUHAN, C.J.


                                           ___________________
                                           ALOK KUMAR VERMA, J.

Dt: 3rd August, 2021 Rathour