Uttarakhand High Court
State Of Uttarakhand vs Gurdev Singh on 27 April, 2016
Author: V.K. Bist
Bench: K.M. Joseph, V.K. Bist
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Special Leave To Appeal No. 85 of 2016
with
Government Appeal No. 75 of 2016
with
Delay Condonation Application (CRMA No. 477 of 2016)
State of Uttarakhand. .....Appellant
Versus
Gurdev Singh. .......Respondent
Mr. A.S. Gill, Deputy Advocate General with Mr. Milind Raj, Brief Holder for the State
of Uttarakhand/appellant.
Dated: April 27, 2016
Coram: Hon'ble K.M. Joseph, C.J.
Hon'ble V.K. Bist, J.
V.K. Bist, J. (Oral) Learned Deputy Advocate General for the State of Uttarakhand seeks permission to withdraw the delay condonation application, petition for Special Leave to Appeal and the Government Appeal with liberty to file fresh.
2. Permission is granted.
3. The delay condonation application, petition for Special Leave to Appeal and the Government Appeal are dismissed as withdrawn with liberty to file fresh.
24. Let a certified copy of this order be issued within 24 hours.
(V.K. Bist, J.) (K.M. Joseph, C.J.) 27.04.2016 Arpan