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SPA/147/2021
2021 Latest Caselaw 1630 UK

Citation : 2021 Latest Caselaw 1630 UK
Judgement Date : 6 May, 2021

Uttarakhand High Court
SPA/147/2021 on 6 May, 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. 147 OF 2021

                           6TH MAY, 2021


   Between:

   The Kisan SAhkari Chini Mill                       ...Appellant.


   and


   Harish Chandra Tiwari and others.                 ...Respondents


   Counsel for the petitioner:           Mr. T.A. Khan, learned
                                         Senior       Advocate
                                         assisted by Mr. Vinay
                                         Bhatt, Advocate.

   Counsel for the respondent            :Mr.    Shakti   Singh,
                                         learned   counsel    for
                                         respondent Nos. 1 to
                                         53.
                                         Ms.     Puja     Banga,
                                         learned Brief Holder for
                                         the       State       of
                                         Uttarakhand            /
                                         respondent Nos. 54
                                         and 55.


   The Court made the following:


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

          Having argued the case at a great length, Mr.

T.A. Khan, the learned Senior Counsel assisted by Mr.


                                     1
 Vinay Bhatt, the learned counsel for the appellants,

seeks permission to withdraw the present Appeal, and

further seeks permission to file a review petition before

the learned Single Judge.


2.             Therefore, the present Appeal is dismissed as

withdrawn. The liberty, so prayed for, to file a review

petition is, hereby, granted.


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: 6th May, 2021 Rathour

 
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