Uttarakhand High Court
Ganpati Prasad Nautiyal vs Smt. Uttara Bansal And Others on 17 November, 2015
Author: Alok Singh
Bench: Alok Singh
C-482 No. 1075 of 2015 Hon'ble Alok Singh, J.
Mr. Tapan Singh, Advocate holding brief of Mr. Karan Anand, Advocate for the petitioner.
Mr. Tapan Singh, Advocate holding brief of Mr. Karan Anand, Advocate for the petitioner, in view of the judgment passed by this Court in the case of Harsh Kapoor and others Vs. Smt. Komal Kapoor, reported in 2013 (2) U.D. 349, seeks permission to withdraw this petition with liberty to file Criminal Revision before the learned Sessions Judge challenging the impugned summoning order. He, however, submits that revision shall be filed within three weeks from today, therefore, same should not be dismissed on the ground of limitation.
Permitted to be withdrawn with the aforesaid liberty.
However, it is clarified if revision is filed within three weeks from today, same shall not be dismissed on the ground of limitation and shall be decided on its own merit in accordance with law.
(Alok Singh, J.) Dated 17.11.2015 Shiv