WPPIL/112/2021
2021 Latest Caselaw 2423 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 (PIL) NO. 112 OF 2021

                             14TH JULY, 2021

BETWEEN:

Bipin Chandra Kavidayal                                  .....Petitioner.


And

State of Uttarakhand & others                            ....Respondents.

Counsel for the Petitioner : Mr. Harshit Sanwal.

Counsel for the respondents : Mr. B.P.S. Mer, learned Brief Holder.

Mr. Rakesh Thapliyal, learned Senior Counsel assisted by Mr. Xitij Kaushik, learned counsel for respondent no.2.

The Court made the following:

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

Mr. Harshit Sanwal, the learned counsel for the

petitioner, wishes to withdraw the present writ petition.

2. The writ petition is dismissed as withdrawn.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 14th July, 2021 NISHANT