FA/200/2019
2023 Latest Caselaw 678 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                       FIRST APPEAL NO. 200 OF 2019
                              17TH MARCH, 2023
BETWEEN:
Prakash Narayan                                                 .....Appellant.
And
Deepa Devi                                                      ....Respondents.

Counsel for the Appellant : Mr. D.C.S. Rawat, learned counsel.

Counsel for the Respondent : Mr. Asif Ali, learned counsel.

The Court made the following:

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

Withdrawal Application (IA No.14589 of 2023)

By this application, learned counsel for the

appellant seeks leave to withdraw the present first appeal.

2. For the reasons recorded in the application, the

same is allowed. The first appeal is dismissed as withdrawn.

3. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 17th March, 2023 NISHANT