SPA/270/2015
2021 Latest Caselaw 3964 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

                SPECIAL APPEAL NO. 270 OF 2015

                         30TH SEPTEMBER, 2021

BETWEEN:

Indrapal Singh                                                    .....Appellant.
And

Udham Singh Nagar Dugdh Utpadak Sehkari Sangh Ltd. &
others

                                                                  ....Respondents.

Counsel for the Appellant : Ms. Soniya Chawla.

Counsel for the respondents : Mr. Vikas Pande, learned Standing Counsel for the State.

Mr. Ashish Belwal, learned proxy counsel for Mr. Lalit Belwal, learned counsel for respondent nos.1 and 2.

The Court made the following:

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

In view of the grounds taken in the affidavit, filed

in support of the restoration application and in the interest of

justice, restoration application (MCC No.1315 of 2018) is

allowed. The special appeal is restored to its original number.

2. Ms. Sonia Chawla, the learned counsel for the

appellant, wishes to withdraw the present appeal.

3. Therefore, the withdrawal application (IA No.6625

of 2021) is allowed, and the appeal is dismissed as

withdrawn.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 30th September, 2021 NISHANT