State Industrial Development ... vs Sab Industries Ltd And Another
2024 Latest Caselaw 772 UK

Uttarakhand High Court

State Industrial Development ... vs Sab Industries Ltd And Another on 24 April, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
                     MS. JUSTICE RITU BAHRI, C.J.
                                AND
                      MR. RAKESH THAPLIYAL, J.

                         24TH APRIL, 2024
        SPECIAL APPEAL NO. 409 OF 2015
State   Industrial  Development   Corporation  of
Uttarakhand and others.         ...............Appellants.

Versus

SAB Industries Ltd and another.     ..Respondents
                          &
        SPECIAL APPEAL NO. 410 OF 2015
State   Industrial   Development   Corporation  of
Uttarakhand and others.          ...............Appellants.

Versus

SAB Industries Ltd and another.                          ..Respondents



Counsel for the appellants         :    Mr. Vipul Sharma, learned counsel.


Counsel for the respondents        :    Mr. Pankaj Miglani, learned counsel.




Upon hearing the learned Counsel, the Court
made the following


JUDGMENT :

(per: Ms. Ritu Bahri, C.J.)

Learned counsel for the appellants, on

instructions, submits that the appellants want to

withdraw these Appeals and they will comply with the

order passed by the learned Single Judge.

2. Both these Appeals are accordingly dismissed

as withdrawn.

3. Pending application, if any, also stands

disposed of.

_____________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 24th April, 2024 Rathour