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Judgment
8 paragraphs · 222 wordsAlok Kumar Verma, J
The temporary injunction application, filed by the respondent - plaintiff, was dismissed by the trial court on 21.11.2020. An Appeal (Miscellaneous Civil Appeal No.17 of 2020) was filed by the respondent. Learned District Judge, Nainital allowed the appeal and restrained the petitioner from transferring the property in-question to any third party by the impugned judgment dated 27.11.2021.
The Withdrawal Application (IA No.3 of 2026) is taken on record.
Heard Mr. Sudhir Kumar, learned counsel for the petitioner-defendant and Mr. Shivam Singh Paragai, learned counsel for the respondent.
Mr. Sudhir Kumar, Advocate, has requested to permit the petitioner to withdraw the present writ petition with liberty to raise all her contentions before the learned trial court and learned trial court may be directed to proceed with the trial without being influenced by the impugned judgment.
The said request has not been opposed by the respondent.
The present writ petition is dismissed as withdrawn. The petitioner is at liberty to raise all her relevant contentions before the learned trial court and the learned trial court shall proceed with the trial without being influenced by the impugned judgment dated 27.11.2021, passed by learned District Judge, Nainital.
It is made clear that this Court has not expressed any opinion on the merit of the case.