Unknown vs Union Of India And Others
2025 Latest Caselaw 1274 UK

Uttarakhand High Court

Unknown vs Union Of India And Others on 22 July, 2025

                                                     2025:UHC:6388-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
 THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
                               AND
         THE HON'BLE JUSTICE MR. ALOK MAHRA
                Special Appeal No.234 of 2024
                          22nd July, 2025
 M/s Amber Enterprises India Limited                ........Appellant
                                Versus
 Union of India and others                      ..........Respondents
 ----------------------------------------------------------------------
 Presence:-
 Mr. Bhupesh Kandpal, learned counsel for petitioner
 Mr. Atul Bhatt, learned Standing Counsel for Union of
 India/respondent no.1.
 Mr. Shobhit Saharia, learned counsel for respondent nos. 2 & 3.
 ----------------------------------------------------------------------
 JUDGMENT :

(per Mr. G. Narendar C. J.)

2. Learned counsel for the appellant submits

that he may be permitted to withdraw the present

appeal, with liberty to approach the Appellate Authority

under the Act of 2017.

3. Learned counsel for respondent nos. 2 & 3

also gave their consent to the same.

4. In that view of the matter, the special appeal

is disposed of as withdrawn. In the event, the appeal is

preferred within 15 days from today before the

Appellate Authority, the same shall not be rejected on

the ground of delay.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 22.07.2025 Mamta

2025:UHC:6388-DB