WPMS/3468/2016
2021 Latest Caselaw 1460 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
           ON THE 9TH DAY OF APRIL, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        WRIT PETITION (M/S) No. 3468 of 2016

BETWEEN:

Smt. Parinita and others.                      .......Petitioners
        (Mr. Anchit Khokher, Advocate)

AND:
State of Uttarakhand
and others.                                  ....Respondents
        (Mr. T.S. Phartiyal, Additional C.S.C. for the State of
        Uttarakhand   and   Mr.   H.M.   Bhatia,   Advocate   for
        respondent no. 2)


                        JUDGMENT

This withdrawal application (I.A. No. 13536 of 2021) has been filed on behalf of petitioners.

2. In view of the facts mentioned in the affidavit filed in support of withdrawal application, the same is allowed.

3. Consequently, the writ petition is dismissed as withdrawn with liberty to file fresh writ petition.

(MANOJ KUMAR TIWARI, J.) Arpan