FA/107/2012
2022 Latest Caselaw 1101 UK

           IN THE HIGH COURT OF UTTARAKHAND
                               AT NAINITAL
                      SRI JUSTICE S.K. MISHRA, A.C.J.

                                     AND

                          SRI JUSTICE R.C. KHULBE, J.

FIRST APPEAL NO. 107 OF 2012

04TH APRIL, 2022

BETWEEN:

Neeraj Kukreti .....Appellant. And

Smt. Kusum Kukreti ....Respondent.

Counsel for the Appellant : Mr. Pradeep Joshi, learned proxy counsel for Mr. V.P. Bahuguna, learned counsel.

Counsel for the respondent : Mr. Rajendra Arya, learned counsel.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT: (per SRI S.K. MISHRA, A.C.J.)

Withdrawal Application (IA No.10606 of 2022) is

filed by the learned counsel for the appellant, seeking

permission of this Court to withdraw the present first appeal.

2. Accordingly, the Withdrawal Application is allowed,

and the appeal is, hereby, dismissed as withdrawn.

(S.K. MISHRA, A.C.J.)

(R.C. KHULBE, J.) Dated: 04th April, 2022 NISHANT