FA/82/2022
2023 Latest Caselaw 73 UK

          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

                      SRI JUSTICE VIPIN SANGHI, C.J.
                                  AND
                  SRI JUSTICE MANOJ KUMAR TIWARI, J.

5TH JANUARY, 2023 FIRST APPEAL NO. 82 OF 2022

Between:

Smt. Komal @ Priya ..........Appellant

and

Manoj Kumar Luthra ....Respondent

Counsel for the appellant : Mr. Devansh Kaushik, proxy counsel for Mr. Pankaj Kaushik.

Counsel for the respondent : None.

Upon hearing the learned Counsel, the Court made the following

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

This Appeal, which is lying under the defects, has

been listed by the Registry.

2. Learned counsel for the appellant, on instructions,

seeks leave to withdraw the present First Appeal.

3. The present First Appeal is dismissed as

withdrawn.

________________ VIPIN SANGHI, C.J.

____________________ MANOJ KUMAR TIWARI, J.

Dt: 5th JANUARY, 2023 Rathour