WPSB/403/2020
2021 Latest Caselaw 1101 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 (S/B) NO.403 OF 2020

                        23rd March, 2021


Between:

Sanjay Kumar Sharma                                          ....Petitioner

and

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



Counsel for the petitioner          :      Mr.      Devesh         Bishnoi,
                                          learned      counsel               for
                                          the petitioner.
Counsel for the respondents         :      Mr. J.C. Pande, learned
                                           Brief     Holder       for    the
                                           State.


The Court made the following :


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




           Mr. Devesh Bishnoi, the learned counsel for the

petitioner seeks the liberty to withdraw the present writ

petition along with the liberty to file a fresh writ petition, if
                               2




the need so arises. Therefore, the writ petition is dismissed

as withdrawn with the liberty, as sought for, is granted.




                       ____________________________
                       RAGHVENDRA SINGH CHAUHAN, C.J.




                          _______________________
                                  ALOK KUMAR VERMA, J.

Dt: 23rd March, 2021 JKJ/Pant