WPSS/731/2021
2021 Latest Caselaw 2161 UK

                   Office Notes,
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                                     WPSS No. 731 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Through Video Conferencing)

Mr. Vinod Tiwari, Advocate for the petitioners.

Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand.

Mr. Rajesh Sharma, Advocate for respondent Nos. 3 to 6.

During the course of argument, the learned counsel for the petitioners realised that there are certain additional facts, which are required to be brought on record, particularly, based upon the impact of the judgment rendered by the Coordinate Bench of this Court in WPSS No. 667 of 2019, as well as the impact of the pendency of the Special Appeal No.368 of 2019.

Hence, the learned counsel for the petitioners prays that he may be permitted to withdraw the Writ Petition with the liberty to file a fresh with better particulars.

The permission sought for is granted. The Writ Petition is dismissed as withdrawn with the liberty to file a fresh.

(Sharad Kumar Sharma, J.) Dated 30.06.2021 Shiv