WPPIL/97/2021
2021 Latest Caselaw 2157 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. 97 of 2021

                              30th June, 2021

Between:

Gurwant Singh & others                              ...... petitioners

and

State of Uttarakhand & others                       ...... Respondents



Counsel for the petitioners       : Mr. Vivek Pathak, learned counsel

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

Counsel for respondent no.6       : Mr. Aditya     Pratap    Singh,    learned
                                    counsel


The Court made the following:

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



            The learned counsel for the petitioners wishes to

withdraw this writ petition with the liberty to file a fresh one.

            Therefore,      the    writ    petition     is   dismissed       as

withdrawn. The liberty so sought is, hereby, granted.


                        _______________________________
                              RAGHVENDRA SINGH CHAUHAN, C.J.


                                          _________________
                                               ALOK KUMAR VERMA, J.

Dt: 30th June, 2021 Negi