SPA/437/2018
2025 Latest Caselaw 663 UK

Uttarakhand High Court

SPA/437/2018 on 2 July, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
Sl.           or proceedings
      Date                                       COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 SPA No. 437 of 2018
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Mr. Sandeep Kothari, Advocate for the petitioner.

2. Mohd. Matlub, Advocate for the respondents.

3. Learned counsel for the appellant submits that he has been instructed by the Competent Authority in Garhwal Mandal Vikas Nigam Limited not to press the appeal, as the employer (GMVN) has decided to pay the consequential benefits in terms of the impugned judgment.

4. In such view of the matter, the special appeal is dismissed as withdrawn.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 02.07.2025 Navin