WPMS/21/2020
2021 Latest Caselaw 1106 UK

Citation : 2021 Latest Caselaw 1106 UK
Judgement Date : 23 March, 2021

Uttarakhand High Court

WPMS/21/2020 on 23 March, 2021

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
          ON THE 23RD DAY OF MARCH, 2021
                      BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
          Writ Petition (M/S) No. 21 of 2020
BETWEEN:
Gurvinder Singh & another                 ...Petitioners
        (By Mr. T.A. Khan, Senior Advocate)

AND:
State of Uttarakhand & others             ... Respondents

        (By Mr. Vinod Nautiyal, learned Deputy Advocate General
        for the State of Uttarakhand and Mr. Dharmendra
        Barthwal, Advocate for respondent nos. 3 & 4)

                         JUDGMENT

Mr. T.A. Khan, Senior Advocate appearing for the petitioners seeks permission to withdraw the writ petition with liberty to approach the Competent Civil Court.

2. In the interest of justice, permission granted.

3. Accordingly, writ petition is dismissed as withdrawn with the aforesaid liberty.

(MANOJ KUMAR TIWARI, J.) Aswal

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