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Judgment
4 paragraphs · 105 words
Raghvendra Singh Chauhan, CJ
1.
For the reasons stated in the application seeking condonation of delay, the delay of 140 days in filing the present Special Appeal is, hereby, condoned. Delay Condonation Application (CLMA No. 13589 of 2017) is, hereby, allowed.
2.
Having argued the case at quite length, the learned Additional Chief Standing Counsel for the appellants-State of Uttarakhand seeks the liberty to withdraw the present Special Appeal, and to file a Review Petition before the learned Single Judge.
3.
Therefore, this Special Appeal is, hereby, dismissed as withdrawn. The liberty to file a Review Petition before the learned Single Judge is, hereby, granted.