SPA/336/2022
2022 Latest Caselaw 3672 UK

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


                 SPECIAL APPEAL NO. 336 OF 2022

                       16th NOVEMBER, 2022

Between:

Chandra Pal @ Chandra                            ......        Appellant

and

State of Uttarakhand & others                    ......        Respondents

Counsel for the appellant           :   Mr. Aditya Singh, learned counsel

Counsel for the respondents         :   Mr. S.S. Chauhan, learned Deputy
                                        Advocate General for the State /
                                        respondent Nos. 1 to 4

                                    :   Mr. Shobhit Saharia, learned
                                        counsel for respondent No. 5


The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)


             Mr. Singh wishes to withdraw the present appeal

with liberty to file afresh in view of certain factual errors

which have crept in, in the memo of appeal.

             Therefore,       the       Appeal     is   dismissed       as

withdrawn, with liberty as prayed.



                                                  ________________
                                                 VIPIN SANGHI, C.J.


                                         ___________________
                                        MANOJ KUMAR TIWARI, J.

Dt: 16th NOVEMBER, 2022 Negi