Citation : 2021 Latest Caselaw 2209 UK
Judgement Date : 2 July, 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
SPECIAL APPEAL No. 180 of 2021
02ND JULY, 2021
Between:
Smt. Gunja Rani.
...Appellant
and
State of Uttarakhand and others.
...Respondents
Counsel for the appellant. : Mr. Jitendra Chaudhary, the learned
counsel.
Counsel for the respondents. : Mr. K.N. Joshi, the learned Deputy
Advocate General for the State of
Uttarakhand.
The Court made the following :
JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)
Before the learned Single Judge, the learned
counsel for the appellant made a statement that he wishes
to file a review application against the order dated
11.05.2021 passed by a learned Division Bench of this
Court in Special Appeal No. 20 of 2021. Therefore, the
learned Single Judge had given the liberty to the appellant
to file the said review application before the learned
Division Bench.
2. However, Mr. Jitendra Chaudhary, the learned
counsel for the appellant, submits that he does not wish to
file the review application before the learned Division
Bench. Instead, he seeks the liberty to withdraw the
present appeal, and seeks the liberty to file a review
petition before the learned Single Judge against the
impugned order dated 07.06.2021.
3. Thus, this appeal is, hereby, dismissed as
withdrawn. The liberty so sought is, hereby, granted.
_____________________________
RAGHVENDRA SINGH CHAUHAN, C.J.
___________________
ALOK KUMAR VERMA, J.
Dt: 02nd JULY, 2021 Rahul
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