Mohit Kumar Naithani vs Smt. Neelam Naithani
2024 Latest Caselaw 606 UK

Uttarakhand High Court

Mohit Kumar Naithani vs Smt. Neelam Naithani on 4 April, 2024

       IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
             HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                 AND
                HON'BLE MR. JUSTICE RAKESH THAPLIYAL

                    FIRST APPEAL NO. 121 OF 2022

                           04TH APRIL, 2024

Mohit Kumar Naithani                         ......            Appellant

Versus

Smt. Neelam Naithani                        ......             Respondent

Counsel for the appellant        :   Mr. Chetan Joshi, learned counsel
Counsel for the respondent       :   None present despite service of
                                     notice


The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

By way of withdrawal application (IA No. 01 of

2024), counsel for the appellant seeks leave to withdraw the

appeal. The withdrawal application is allowed.

2) The present appeal is, accordingly, dismissed as

withdrawn.

3) Pending application, if any, also stands disposed

of.

_______________ RITU BAHRI, C.J.

________________ RAKESH THAPLIYAL, J.

        TH
Dt: 04       APRIL, 2024
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