WPSB/28/2021
2021 Latest Caselaw 1198 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.28 OF 2021


                        25TH March, 2021


Between:


Sanjay Kumar Jain and others.                         .......Petitioners

and

State of Uttarakhand.                                .......Respondent




Counsel         for       the : Mr. Aditya Pratap Singh, learned
petitioners                     counsel.

Counsel for respondent          : Mr. K.N. Joshi, learned Deputy
                                  Advocate General assisted by Mr.
                                  B.P.S. Mer, learned Standing
                                  Counsel for the State.


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 the present writ petition and

seeks liberty to file a fresh petition.
 2.           Therefore,   the       present   writ petition is

dismissed as withdrawn; the liberty, as prayed for, is

hereby, granted.




                _____________________________
                RAGHVENDRA SINGH CHAUHAN, C.J.



                                    ___________________
                                    ALOK KUMAR VERMA, J.

Dt:25th March, 2021 Mamta/Neha