AO/148/2022
2022 Latest Caselaw 2170 UK

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

               THE CHIEF JUSTICE SHRI VIPIN SANGHI
                               AND
              JUSTICE SHRI RAMESH CHANDRA KHULBE

                  Appeal from Order No.148 OF 2022

                               19TH JULY, 2022

Amitabh Bisht                                                  ...... Appellant

                                        Vs.

Savitri Bisht                                                 ...... Respondent

Presence: -
Mr. Rajendra Singh Negi, learned counsel for the appellant.

JUDGMENT: (Per Shri Vipin Sanghi, Chief Justice)


               After some length of arguments, learned counsel
 for the appellant seeks leave to withdraw the appeal.

 2.            In view of the above, the instant appeal is
 dismissed as withdrawn.




                                     _____________________
                                            VIPIN SANGHI, C.J.


                                                    ______________
                                     RAMESH CHANDRA KHULBE, J.

Dated: 19th July, 2022 BS