AO/460/2022
2022 Latest Caselaw 4096 UK

          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

                       SRI JUSTICE VIPIN SANGHI, C.J.
                                   AND
                        SRI JUSTICE R.C. KHULBE, J.

20TH DECEMBER, 2022 A.O. No. 460 OF 2022 Between:

Jagdish Bhatia .......Appellant. and Smt. Parvati Devi and others. ....Respondents

Counsel for the appellant : Mr. Ramji Srivastava..

Counsel for the respondents : Mr. Pankaj Kumar, learned counsel holding brief of Mr. Neeraj Garg, learned counsel for respondent No. 2.

Upon hearing the learned Counsel, the Court made the following

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

After some argument, on it being pointed out that

the present Appeal is not maintainable to assail the

impugned order dated 29.11.2022, learned counsel for the

appellant seeks leave to withdraw the present Appeal with

liberty to avail such other remedy as is available in law.

2. The Appeal is dismissed as withdrawn with liberty

as aforesaid.

3. Consequently, pending applications, if any, also

stand dismissed.

________________ VIPIN SANGHI, C.J.

____________ R.C. KHULBE, J.

Dt: 20th December, 2022 Rathour