SPA/89/2022
2022 Latest Caselaw 3573 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

                                  AND

                   HON'BLE SRI JUSTICE R.C. KHULBE

                      10TH NOVEMBER, 2022
              SPECIAL APPEAL No. 89 OF 2022
Between:
Deepak Mittal and another.                                ........Appellants
and
Union of India and others.                                ......Respondents

Counsel for the appellants        :    Mr. Yogesh Pacholia, learned counsel
                                       for the appellants.

Counsel for the respondent        :    Ms. Mamta Bisht, learned Deputy
                                       Advocate General for the State of
                                       Uttarakhand.


Upon hearing the learned Counsel, the Court made
the following

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

              Learned        counsel    for    the        appellants,   on

instructions, states that at this stage, the appellants do

not wish to press the present Appeal.

2.            Accordingly,      the     Appeal       is     dismissed   as

withdrawn.

3.            In sequel thereto, pending application, if any,

also stands dismissed.

                                              ________________
                                               VIPIN SANGHI, C.J.


                                                   _____________
                                                    R.C. KHULBE, J.

Dt: 10th November, 2022 Rathour