WPSB/227/2021
2021 Latest Caselaw 2544 UK

          IN THE HIGH COURT OF UTTARAKHAND
                               AT NAINITAL

      THE HON'BLE THE CHIEF JUSTICE Mr. RAGHVENDRA SINGH CHAUHAN

                                        AND

                THE HON'BLE JUSTICE Mr. ALOK KUMAR VERMA

         WRIT PETITION (S/B) NO. 227 OF 2021

                            22ND JULY, 2021

BETWEEN:

Dr. Robin Singh Bhadoria                                        .....Petitioner.
and

State of Uttarakhand and others.                             ....Respondents

Counsel for the petitioner: Mr. Bhupesh Kandpal, Advocate.

Counsel for the respondents:             Mr. S.S. Chaudhary, learned Brief
                                         Holder        for      the        State   of
                                         Uttarakhand.

                                         Mr.      B.D.       Upadhyay,        learned

Senior Counsel assisted by Mr. Sunil Upadhyay, learned counsel for respondent Nos. 2 to 4.

Mr. Yogesh Pacholia, learned counsel for respondent No. 5.

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, seeks liberty to withdraw the petition, and the

liberty to file a fresh writ petition with better details.

2. Therefore, this petition is, hereby, dismissed as

withdrawn. The liberty, so prayed for, is hereby granted.

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.) Dated: 22nd July, 2021 Rathour