SPA/78/2023
2023 Latest Caselaw 992 UK

        IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL


            THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                   AND
                THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA




                     SPECIAL APPEAL NO. 78 OF 2023


                              12th APRIL, 2023


Between:


Mohan Singh Jantwal                         ......          Appellant


and


District Magistrate, Nainital
and others                                  ......          Respondents



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

Counsel for the respondents      :   Mr. K.N. Joshi, learned Deputy Advocate
                                     General for the State / respondent Nos.
                                     1 to 3

                                 :   Mr. Chitrarth Kandpal, learned counsel
                                     for respondent No. 4


The Court made the following:

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

             After some arguments, learned counsel for the

appellant seeks leave to withdraw the appeal with liberty to

prefer     an   appeal      before   the   Tribunal,    along     with   an

application under Section 14 of the Limitation Act, against

the impugned Award.
                                2



           Accordingly, this appeal is dismissed as withdrawn

with liberty, as prayed for.

           We, however, make it clear that we have not

examined the merit of the present appeal.




                                        _________________
                                         VIPIN SANGHI, C.J.



                                     _________________
                                    ALOK KUMAR VERMA, J.

Dt: 12th APRIL, 2023 Negi