Ruchi And Another ...... ... vs State Of Uttarakhand & Others
2023 Latest Caselaw 2648 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. 324 OF 2023

                         11TH SEPTEMBER, 2023


Ruchi and another                            ......          Appellants

Versus

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

Counsel for the appellants        :   Mr. S.S. Yadav, learned counsel
Counsel for the respondents       :   Mr. B.S. Parihar, learned Standing
                                      Counsel for the State / respondent
                                      Nos. 1 to 5
                                  :   Mr. Pankaj Semwal, proxy counsel
                                      on behalf of Mr. Parikshit Saini,
                                      counsel for respondent No. 6


The Court made the following:

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


                Matter taken up on board on mentioning.


2)              Mr. Yadav states that this appeal has become

infructuous, and he, therefore, does not wish to press the

same.


3)              The special appeal is, accordingly, dismissed as

withdrawn.




                                               ________________
                                               VIPIN SANGHI, C.J.


                                           ________________
                                           RAKESH THAPLIYAL, J.

th Dt: 11 SEPTEMBER, 2023 Negi