WPMS/286/2021
2021 Latest Caselaw 513 UK

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
        ON THE 25TH DAY OF FEBRUARY, 2021
                               BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


          Writ Petition (M/S) No. 286 of 2021


BETWEEN:
Deepak Saini                                  ...Petitioner
        (By Mr. Himanshu Pal, Advocate)


AND:

Bharat Petroleum Corporation Ltd.
and others                        ...Respondents

        (By Mr. Tanuj Semwal, learned Brief Holder for the State
        of Uttarakhand and Mr. Mukesh Rawat, Advocate holding
        brief   of   Mr.    S.S.   Chauhan,   learned   counsel   for
        respondent no. 1)

                            JUDGMENT

Mr. Himanshu Pal, learned counsel for the petitioner submits that petitioner does not want to pursue the matter any further. He, therefore, seeks permission to withdraw the present writ petition.

2. In view of the statement so made by learned counsel for the petitioner, the writ petition is dismissed as not pressed.

(MANOJ KUMAR TIWARI, J.) Aswal