SPA/291/2023
2023 Latest Caselaw 2173 UK

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

                   SPECIAL APPEAL NO. 291 OF 2023

                             9TH AUGUST, 2023

Between:

Uttam Singh                                   ......         Appellant

and

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

Counsel for the petitioner        :   Mr. Pradeep Kumar       Chauhan,
                                      learned counsel
Counsel for the respondents       :   Mr.    Pradeep    Joshi,  learned
                                      Additional Chief Standing Counsel
                                      for the State / respondent Nos. 1
                                      to 3
                                  :   Mr. Gaurav Singh, learned counsel
                                      for respondent Nos. 4 and 5


The Court made the following:

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


               After some arguments, counsel for the appellant,

seeks leave to withdraw the present appeal. He states that

the appellant shall avail of the civil remedy available to him.


2)             The special appeal is, accordingly, dismissed as

withdrawn with liberty, as prayed.




                                               ________________
                                               VIPIN SANGHI, C.J.


                                           ________________
                                           RAKESH THAPLIYAL, J.

th Dt: 9 AUGUST, 2023 Negi