Brij Raj Oberoi vs State Of Sikkim And Ors
2022 Latest Caselaw 88 Sikkim

                                                                       Court No.3.
                                     HIGH COURT OF SIKKIM
                                        Record of proceedings

                                       W.P. (C) No.33 of 2021


      BRIJ RAJ OBEROI                                               .... PETITIONER

                                         VERSUS

      STATE OF SIKKIM & ORS.                                       .... RESPONDENTS

      Date:19.12.2022

      CORAM

                            HON'BLE MR. JUSTICE BHASKAR RAJ PRADHAN, J.

For Petitioner : Ms. K. D. Bhutia, Advocate.

Mr. Ranjit Prasad, Advocate.

For Respondent : Mr. Shakil Raj Karki, Assistant Government Nos. 1 to 3. Advocate.

      For Respondent :              None.
      Nos. 4 to 6.
                                               ..........

The learned counsel for the petitioner desires to withdraw the

writ petition in view of the judgment passed by the Supreme Court

dated 18.08.2022 in Civil Appeal Nos. 5509-5510 of 2022 in the

matter of Brij Raj Oberoi vs. The Secretary, Tourism and Civil

Aviation Department & Anr. Not objected by the learned counsel

for the State-respondents. The petitioner is permitted to withdraw

the writ petition. The writ petition stands withdrawn.

Judge

Index: yes/No to/ Internet: yes/No