AO/473/2022
2023 Latest Caselaw 96 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


              APPEAL AGAINST ORDER NO. 473 OF 2022

                             6th JANUARY, 2023

Between:

Swati Punj alias Swati
Dhingra and others                           ......         Appellants

and

Tanuj Dhingra                                ......        Respondent


Counsel for the appellants       :    Mr. Arvind Vashistha, learned Senior
                                      Counsel assisted by Mr. Vivek Pathak,
                                      learned counsel


The Court made the following:

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

             Learned Senior Counsel for the appellants seeks

leave to withdraw the appeal, since the appellants have

realised that the present appeal is not maintainable.

             The     appeal     is,     accordingly,     dismissed      as

withdrawn.

             The appellants to take such other suitable action

as may be permissible under law.


                                                   _________________
                                                   VIPIN SANGHI, C.J.


                                           ___________________
                                           MANOJ KUMAR TIWARI, J.

Dt: 6th JANUARY, 2023 Negi