Citation : 2025 Latest Caselaw 386 UK
Judgement Date : 14 May, 2025
2025:UHC:3853-DB
Office Notes,
reports, orders
SL. Dat or proceedings
COURT'S OR JUDGE'S ORDERS
No. e or directions and
Registrar's order
with Signatures
FA No. 25 of 2024
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Ashish Naithani, J.
Judgment:(per Hon'ble Manoj Kumar Tiwari, J.)
Mr. Apoorv Nautiyal, Advocate for the appellant through video conferencing.
2. Learned counsel for the appellant submits that, in view of subsequent events, he does not want to press the Appeal and prays that the same be dismissed as withdrawn. He, however, seeks liberty to approach this court again as and when cause of action revives.
3. Accordingly, the present First Appeal No. 25 of 2024 is dismissed as withdrawn, with liberty as prayed for.
(Ashish Naithani, J.) (Manoj Kumar Tiwari, J.) 14.05.2025 Shiksha
SHIKSHA
DN: c=IN, o=HIGH COURT OF UTTARAKHAND,
2.5.4.20=3410ef86ae41ec9fbabcd5dba6b3a2c24b5aa 08b09c12f21822fbd40bf639b1c, postalCode=263001,
BINJOLA st=UTTARAKHAND, serialNumber=FD80A2D028949381C52796A542D7FF 0A9BED00E67B5283D205F18FE29BDF5DD9, cn=SHIKSHA BINJOLA Date: 2025.05.14 17:46:04 +05'30'
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