WPMS/3357/2019
2021 Latest Caselaw 1999 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
           ON THE 22ND DAY OF JUNE, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
         Writ Petition (M/S) No. 3357 of 2019
BETWEEN:

Digambar Singh Bisht                         ...Petitioner

        (By Mr. Anil Kumar Joshi, Advocate)

AND:

Union of India
& others                                     ...Respondents

        (By Mr. T.S. Phartiyal, Additional C.S.C. for the State of
        Uttarakhand, Mr. Manoj Kumar, learned Central
        Government Standing Counsel for the Union of India, Mr.
        Ashish Agarwal, Advocate holding brief of Mr. Ramji
        Srivastava, learned counsel for respondent nos. 3 & 4
        and Mr. N.S. Pundir, learned counsel for respondent nos.
        5 to 7)


                          JUDGMENT

1. Mr. Anil Kumar Joshi, learned counsel for the petitioner seeks permission to withdraw the present writ petition for which he has moved withdrawal application.

2. In the interest of justice, withdrawal application (IA No. 14842 of 2021) is allowed.

3. Accordingly, writ petition is dismissed as withdrawn.

(MANOJ KUMAR TIWARI, J.) Aswal