FA/146/2021
2022 Latest Caselaw 2725 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
                     SRI JUSTICE VIPIN SANGHI, C.J.
                                 AND
                      SRI JUSTICE R.C. KHULBE, J.

29th August, 2022 FIRST APPEAL NO. 146 OF 2021 Between:

Anil Kumar Sharma ........Appellant.

And

Nivea Sharma ....Respondent

Counsel for the appellant : Ms. Radha Arya, learned proxy counsel for Mr. Raj Kumar Singh.

Counsel for the respondent : Ms. Aklema Parveen, learned proxy counsel for Mr. Piyush Garg.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

IA No. 3 of 2022

This is an Application filed by the appellant seeking

leave to withdraw the present Appeal.

2. The Application is allowed.

3. Consequently, the Appeal is dismissed as withdrawn.

4. In sequel thereto, pending application, if any, also

stands dismissed.

________________ VIPIN SANGHI, C.J.

____________ R.C. KHULBE, J.

Dt: 29th August, 2022 Rathour