Uttarakhand High Court

Unknown vs Union Of India And Others on 23 May, 2025

                                                                                                  2025:UHC:4364-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.88 of 2025
                                                                            23rd May, 2025
  Champal Singh Rana                                                                              --Appellant
                         Versus
  Union of India and Others                                                                     --Respondents
  ----------------------------------------------------------------------
  Presence:-
  Mr. Shakti Singh, learned counsel for the appellant.
  Mr. Manoj Kumar and Mr. Lalit Sharma, learned counsel for the
  respondents.
  ---------------------------------------------------------------------
  JUDGMENT :

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

After arguing for sometimes, learned counsel for the appellant prays leave to withdraw the appeal and approach the Central Administrative Tribunal (CAT) for appropriate relief, as permitted by the learned Single Judge.

2. The submission is placed on record.

3. The Special Appeal is dismissed as withdrawn, with liberty, as permitted by the learned Single Judge.

(G. NARENDAR, C. J.)

[[[[

(ALOK MAHRA, J.) Dated: 23.05.2025 BS BALWANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c02fe 2eacbf28cdf4ba7ce8640c5820, postalCode=263001,

SINGH st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F48346EB553DE 5185F418755DC00A7A13C14A680C3FA90, cn=BALWANT SINGH Date: 2025.05.26 11:48:14 +05'30'