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Unknown vs State Of Uttarakhand And Others
2024 Latest Caselaw 290 UK

Citation : 2024 Latest Caselaw 290 UK
Judgement Date : 11 March, 2024

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 11 March, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
           HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                             AND
           HON'BLE SRI JUSTICE VIVEK BHARTI SHARMA

                             11TH MARCH, 2024
              SPECIAL APPEAL No. 58 OF 2024

Bharat Singh Negi.
                                                                  ...Appellant
                                     Versus

State of Uttarakhand and others.
                                                             ...Respondents
Counsel for the appellant.             :   Mr. D.S. Patni, learned Senior Counsel
                                           assisted by Mr. Dharmendra Barthwal,
                                           learned counsel.

Counsel for respondent nos. 1 & 2.     :   Mr. S.N. Babulkar, learned Advocate
                                           General assisted by Mr. Shobhit
                                           Saharia, learned Special Counsel and
                                           Mr.    Gajendra   Tripathi,  learned
                                           Standing Counsel for the State of
                                           Uttarakhand.

Counsel for respondent no. 3.          :   Mr. Sandeep Kothari, learned counsel.

Counsel for respondent no. 4.          :   Mr. Vikas Bahuguna, learned counsel.

Counsel for respondent nos. 5 to       :   Mr. Piyush Garg, learned counsel.
12.


JUDGMENT :

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

In the present case, it is informed by learned

counsel for the parties that, as per letter dated

07.03.2024, the results have been announced.

2. Since the results have been announced,

learned Senior Counsel for the appellant seeks

permission to withdraw the present Special Appeal, with

liberty to challenge the above-said order.

3. The present Special Appeal is dismissed as

withdrawn, with liberty as prayed for.

4. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

_____________________ VIVEK BHARTI SHARMA, J.

Dt: 11th March, 2024 Rahul

 
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