High CourtsDivision Bench

Pankaj Enterprises vs State of Uttarakhand & others.

Uttarakhand High Court · Decided on 2 August 2017 · Citation: (2017) 08 UK CK 0006

HON’BLE JUDGES
K.M. Joseph, Alok Singh
RESULT
Dismissed
CASE NUMBER
449 of 2013

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Judgment

2 paragraphs · 114 words
1.

Mr. Sanpreet Singh Ajmani, Advocate, appears on behalf of the appellant in Special Appeal No. 449 of 2013, wherein an Application seeking withdrawal of the appeal has been filed. The Application is allowed and the appeal will stand dismissed as withdrawn.

2.

Mr. Sanpreet Singh Ajmani also appears on behalf of the appellants in Special Appeal Nos. 447 of 2013, 450 of 2013, 452 of 2013 and 457 of 2013. He would submit that the Court may permit the appellants to withdraw these appeals. We also heard Mr. Pradeep Joshi, learned Standing Counsel for the State. Acceding to the oral request of Mr. Sanpreet Singh Ajmani, these appeals will stand dismissed as withdrawn.