WPSB/11/2021
2021 Latest Caselaw 3321 UK

            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 (S/B) NO.11 OF 2021

                             26TH AUGUST, 2021

BETWEEN:

Anand Kumar Jaiswal                                       .....Petitioner.
And

State of Uttarakhand & others                             ....Respondents.

Counsel for the Petitioner : Mr. Bhupesh Kandpal.

Counsel for the respondents : Mr. C.S. Rawat, learned Chief Standing Counsel for the State.

Mr. B.D. Kandpal, learned counsel for respondent no.3.

The Court made the following:

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

Mr. Bhupesh Kandpal, the learned counsel for the

petitioner, submits that the final order has been passed. The

petitioner happens to be equally aggrieved by the final order.

Therefore, he seeks the liberty to withdraw the present writ

petition, and to challenge the final order by filing a fresh writ

petition.

2. Hence, the writ petition is dismissed as withdrawn.

The liberty, as prayed for, is hereby, granted.

3. The application made therefor, stands allowed.

4. Let a certified copy of this order be furnished to the

learned counsel for the parties, today itself, on payment of

the prescribed charges.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 26th August, 2021 NISHANT