SPA/42/2023
2023 Latest Caselaw 774 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                            COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      22.03.2023                        SPA No. 42 of 2023

                                        Hon'ble Vipin Sanghi, C.J.
                                        Hon'ble Alok Kumar Verma, J.

Mr. C.S. Rawat, learned Chief Standing Counsel for the State / appellants.

Mr. Yashpal Singh, learned counsel, holding brief of Mr. Neeraj Garg, learned counsel for respondent no. 71.

After some arguments, Mr. Rawat seeks

leave to withdraw the present appeal with

liberty to file a review.

He submits that the appellant shall seek

condonation of delay in filing the review by

explaining the delay which has occurred from

the date of the impugned judgment till the

date of filing of the review.

The appeal is, accordingly, dismissed as

withdrawn with liberty, as prayed for.

                                               (Alok Kumar Verma, J.)        (Vipin Sanghi, C.J.)
                                                    22.03.2023                    22.03.2023
                                        Negi