WPSB/530/2019
2021 Latest Caselaw 569 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 (SB) No. 530 OF 2019



                          1st March, 2021


   Between:

   Brij Mohan Pandey                                  ......Petitioner

   and


   State of Uttarakhand and others.                  ...Respondents

   Counsel for the petitioners           :      Mr. Mukesh
                                               Kapruwan, proxy
                                               counsel for Mr.
                                               Shakti Singh.

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


   The Court made the following:


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



          Mr. Mukesh Kapruwan, learned proxy counsel for

  Mr. Shakti Singh, learned counsel for the petitioner,



                                     1
  informs      this   Court   that       in   accordance   with   the

 instructions of the petitioner, the petitioner would like

 to withdraw this petition.


 2.        Therefore, the present writ petition is, hereby,

 dismissed as withdrawn.


 3.        No order as to costs.


 4.        In sequel thereto, pending application, if any,

stands disposed-of.



                     _____________________________
                     RAGHVENDRA SINGH CHAUHAN, C.J.



                                        ___________________
                                        ALOK KUMAR VERMA, J.

Dt: 1st March, 2021 Rathour