SPA/329/2021
2022 Latest Caselaw 2560 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                  AND
            THE HON'BLE SRI JUSTICE RAMESH CHANDRA KHULBE


                   SPECIAL APPEAL NO. 329 OF 2021

                              18th AUGUST, 2022

Between:

M/s Vantage Biotech Pvt. Ltd.                 ......          Appellant


and


M/s Government Medical College
Haldwani and another                          ......         Respondents



Counsel for the appellant         :   Mr. Bhupesh Kandpal, learned counsel

Counsel for the respondents       :   Ms. Puja Banga, learned Brief Holder for
                                      the State of Uttarakhand / respondent
                                      No. 1



The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)


             Counsel for the appellant seeks leave to withdraw

the present appeal.

             Therefore, the Special Appeal is dismissed as

withdrawn.


                                                    _________________
                                                    VIPIN SANGHI, C.J.


                                                          ___________
                                                          R.C. KHULBE, J.

Dt: 18th August, 2022 Negi