WPMS/2206/2020
2021 Latest Caselaw 2591 UK

Citation : 2021 Latest Caselaw 2591 UK
Judgement Date : 24 July, 2021

Uttarakhand High Court

WPMS/2206/2020 on 24 July, 2021

     IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
             ON THE 24TH DAY OF JULY, 2021
                            BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


          Writ Petition (M/S) No. 2206 of 2020


 BETWEEN:

 Smt. Vimla Devi.                                  ....Petitioner
         (By Mr. Raman Kumar Shah, Advocate)


 AND:

 Union of India and others.                     ...Respondents

         (There is no representation for the respondents)

                          JUDGMENT

This Withdrawal Application (I.A. No. 1 of 2021) has been filed on behalf of petitioner.

2. In view of the facts mentioned in the affidavit filed in support of withdrawal application, the withdrawal application is allowed.

3. Consequently, the writ petition is dismissed as withdrawn.

(MANOJ KUMAR TIWARI, J.) Arpan

Download the LatestLaws.com Mobile App