Rita Suri & Another vs State Of Uttarakhand & Others
2014 Latest Caselaw 4249 Del

Citation : 2014 Latest Caselaw 4249 Del
Judgement Date : 8 September, 2014

Delhi High Court

Rita Suri & Another vs State Of Uttarakhand & Others on 8 September, 2014

HIGH COURT OF UTTARAKHAND AT NAINITAL

               Writ Petition (Crl.) No. 375 of 2014

Rita Suri and another.                                                ..... Petitioners.

                                        Versus

State of Uttarakhand and three others.                                ..... Respondents.
Ms. Rita Suri, petition in person.
Mr. A.S. Gill, Deputy Advocate General with Mr. G.S. Negi, Brief Holder for the State/respondent nos.
1, 2 & 3.



                           Dated: September 8, 2014

               Coram :Hon'ble K.M. Joseph, C.J.
                      Hon'ble V.K. Bist, J.

PC:

Ms. Rita Suri, petitioner in person, seeks permission of the Court to withdraw the petition at this stage.

Permission, as sought for, is granted. The petition is dismissed as withdrawn.

(V.K. Bist, J.) (K.M. Joseph, C.J.) 08.09.2014 NCM:

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