Anjum Rahman vs Imran Hussain
2024 Latest Caselaw 2694 UK

Uttarakhand High Court

Anjum Rahman vs Imran Hussain on 21 November, 2024

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                           2024:UHC:8670-DB
     HIGH COURT OF UTTARAKHAND AT NAINITAL
 HON'BLE THE ACTING CHIEF JUSTICE MR. MANOJ
               KUMAR TIWARI
                    AND
  HON'BLE SRI JUSTICE VIVEK BHARTI SHARMA
            21ST NOVEMBER, 2024
        FIRST APPEAL NO. 210 OF 2024
Anjum Rahman                    ......Appellant.

                                                                Versus

Imran Hussain                                                                      ...........Respondent

Counsel for the appellant                                         :       Mr. Bhupendra Prasad and          Mr.
                                                                          Mahavir Kohli, learned counsel.
Counsel for the respondent                                        :       None.



JUDGMENT :

(per Mr. Manoj Kumar Tiwari, A.C.J.)

Mr. Bhupendra Prasad, learned counsel for

appellant, seeks permission to withdraw the Appeal

with liberty to approach the Court concerned by moving

an appropriate application.

2. Permission is granted.

3. In view of the oral prayer made by learned counsel

for appellant, the instant Appeal is dismissed as

withdrawn with liberty as prayed for.

_________________________

MANOJ KUMAR TIWARI, A.C.J.

_____________________ VIVEK BHARTI SHARMA, J.

Dt: 21st November, 2024 Rathour

PRAVINDRA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=23699ccc2fd40ad81b6fd13323779d9e3aeb10 97d17dbb53d481cabd25946eed, postalCode=263001,

S RATHOUR st=UTTARAKHAND, serialNumber=1F65499E931DF71CDAF92A40CC6179B 8E010331BA695239171F906FD5C45C4E8, cn=PRAVINDRA S RATHOUR Date: 2024.11.22 12:26:56 +05'30'