WPMS/1181/2021
2021 Latest Caselaw 2073 UK

Citation : 2021 Latest Caselaw 2073 UK
Judgement Date : 25 June, 2021

Uttarakhand High Court

WPMS/1181/2021 on 25 June, 2021

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


        WRIT PETITION (M/S) No. 1181 of 2021

BETWEEN:

Educational Welfare
Society, Haldwani.                             ....Petitioner

        (By Mr. Sandeep Tiwari, Advocate)

AND:
State of Uttarakhand
and others.                                  ...Respondents
        (By Mr. Vinod Nautiyal, Deputy Advocate General, Mr.
        G.S. Negi and Mr. Pradeep Hariya, Standing Counsel for
        the State of Uttarakhand)


                         JUDGMENT

Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition with liberty to file fresh with better particulars.

2. Permission is granted.

3. The writ petition is dismissed as withdrawn with liberty as aforesaid.

(MANOJ KUMAR TIWARI, J.) Arpan

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