Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

WPPIL/121/2021
2021 Latest Caselaw 2857 UK

Citation : 2021 Latest Caselaw 2857 UK
Judgement Date : 4 August, 2021

Uttarakhand High Court
WPPIL/121/2021 on 4 August, 2021
      IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL
     THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH
                          CHAUHAN

                                   AND

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


                WRIT PETITION (PIL) No. 121 OF 2021

                         4TH AUGUST, 2021


   Between:

   Vijay Kumar                                          ...Petitioner.


   and


   State of Uttarakhand and others.                  ...Respondents


   Counsel for the petitioner:           Mr. Siddharth         Singh,
                                         Advocate.

   Counsel for the respondents           :Mr. K.N. Joshi, learned
                                         Deputy         Advocate
                                         General for the State of
                                         Uttarakhand.
                                         Mr.    Mahavir    Prasad
                                         Kohli, learned counsel
                                         for respondent No. 3.
                                         Mr.    D.C.S.     Rawat,
                                         learned        Standing
                                         Counsel for the Union
                                         of India / respondent
                                         No. 5.



   The Court made the following:

JUDGMENT : (per Hon'ble the Chief Justice Sri Raghvendra Singh Chauhan)

          Having argued the case at a quite length, Mr.

Siddharth Singh, the learned counsel for the petitioner,

seeks the liberty to withdraw the present writ petition.

                                     1
 2.             Therefore, the present Writ Petition is dismissed

as withdrawn.


3.             In sequel thereto, pending application, if any,

also stands disposed of.


4.             No order as to costs.



                       _____________________________
                       RAGHVENDRA SINGH CHAUHAN, C.J.


                                           ___________________
                                           ALOK KUMAR VERMA, J.

Dt: 4th August, 2021 Rathour

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter