SPA/361/2020
2021 Latest Caselaw 192 UK

  IN THE HIGH COURT OF UTTARAKHAND

                   AT NAINITAL
         ON THE 14TH DAY OF JANUARY, 2021

                       BEFORE:

 HON'BLE SHRI RAGHVENDRA SINGH CHAUHAN, C.J.

                          AND

         HON'BLE SHRI ALOK KUMAR VERMA, J.


           SPECIAL APPEAL No. 361 OF 2020


BETWEEN:

    Pramod Sah
    Aged about 53 years
    S/o Sh. Lalit Mohan Shah
    R/o - Etanbagh Harbertpur Vikasnagar District
    Dehradun.

                                              ...Appellant

    (By Shri Bhupesh Kandpal, learned counsel)

AND:

    1.   State of Uttarakhand through          Secretary
    Excise Civil Secretariat Dehradun.

    2.    Excise Commissioner Uttarakhand Dehradun.

    3.    District Excise Officer Dehradun.


                                        ...Respondents

    (By Shri J.C. Pande, learned Standing Counsel for
    the State of Uttarakhand-respondents)



    This special appeal coming on for hearing this day,
Hon'ble Shri Raghvendra Singh Chauhan, C.J. delivered
the following judgment:


                           1
                         JUDGMENT

Shri Bhupesh Kandpal, learned counsel for the appellant, seeks liberty to file a review application before the learned Single Judge and wishes to withdraw the present special appeal.

2. Therefore, the special appeal is, hereby, dismissed as withdrawn. The liberty, so sought for, is, hereby, granted.

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

stands disposed-of.

(Raghvendra Singh Chauhan, C.J.)

(Alok Kumar Verma, J.) Rahul