SPA/841/2019
2022 Latest Caselaw 1816 UK

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

                                       AND

                            SRI JUSTICE R.C. KHULBE, J.

SPEICAL APPEAL NO. 841 OF 2019

23RD JUNE, 2022

BETWEEN:

M/s Bhramari Steels Private Ltd. .....Appellant. And

Uttarakhand Power Corporation Ltd. & others

....Respondents.

Counsel for the Appellant : Mr. K.P. Upadhyay, learned Senior Counsel assisted by Mr. Hemant Pant, learned counsel.

Counsel for the Respondents : Mr. Raunak Pant, learned proxy counsel for Mr. Naresh Pant, learned counsel.

Upon hearing the learned Counsel, the Court made the following JUDGMENT :(per Sri S.K. Mishra, A.C.J.)

Mr. K.P. Upadhyay, the learned Senior Counsel for

the appellant, would submit that he wants to withdraw the

present special appeal.

2. The Special Appeal is allowed to be withdrawn.

3. Withdrawal Application (IA No.13807 of 2022)

stands disposed of.

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

(R.C. KHULBE, J.) Dated: 23RD June, 2022 NISHANT