Uttarakhand High Court

SPA/84/2025 on 9 June, 2025

                                                          2025:UHC:4680-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.84 of 2025
                            9th June, 2025
 Sushil Kumar                                        --      Appellant

                                  Versus

 State of Uttarakhand and Others                    --Respondents
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 Presence:-
 Mr. Akshay Lalwal, learned counsel for the appellant.
 Mr. J. C. Pandey, learned Standing Counsel for the State.
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 JUDGMENT :

(per Mr. Alok Mahra, J.)

After arguing for a while, learned counsel for the appellant would submit that the appellant does not want to press the special appeal.

2. The submission is placed on record.

3. The special appeal is dismissed as withdrawn. However, appellant/petitioner shall be at liberty to avail suitable remedy available to him under the law.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 09.06.2025 BS