FA/96/2019
2022 Latest Caselaw 3039 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                 THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                        THE HON'BLE SRI JUSTICE R.C. KHULBE

                       FIRST APPEAL NO. 96 OF 2019

                          20TH SEPTEMBER, 2022

BETWEEN:
Bhawna Jordan                                                 .....Appellant.
And

Wilson Jordan                                                 ....Respondent.

Counsel for the Appellant : Mr. Niranjan Bhatt, learned counsel.

Counsel for the Respondent : None appears.

The Court made the following:

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

Withdrawal Application (IA No.7506 of 2022)

By this application, learned counsel for the

appellant seeks leave to withdraw the present appeal.

2. The withdrawal application is allowed.

3. The present appeal is dismissed as withdrawn.

(VIPIN SANGHI, C.J.)

(R.C. KHULBE, J.) Dated: 20th September, 2022 NISHANT