CONTA/3/2021
2021 Latest Caselaw 4751 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 N.S. DHANIK

                  CONTEMPT APPEAL NO. 3 OF 2021



                      25TH NOVEMBER, 2021
   Between:

   Maan Singh Saini and another                       ...Appellants.

   and

   Pramod Kumar                                      ...Respondent


   Counsel for the appellants            : Mr. Parikshit Saini,
                                         learned counsel.
   Counsel for the respondent:           Mr.   Sachin   Kumar
                                         Sharma, learned proxy
                                         counsel for Mr. S.K.
                                         Shandilya,    learned
                                         counsel.


   The Court made the following:


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



                      Having     argued      the   case    at   some

  length, Mr. Parikshit Saini, the learned counsel for the

  appellants, seeks permission to withdraw this appeal.


  2.                  Hence,      this    contempt        appeal     is

  dismissed as withdrawn.


                                     1
 3.         In sequel thereto, pending application, if

any, stands disposed-of.


4.         No order as to costs.




               _____________________________
               RAGHVENDRA SINGH CHAUHAN, C.J.


                               ___________________
                                      N.S. Dhanik, J.

Dt: 25th November, 2021 Rathour