WPMS/489/2021
2021 Latest Caselaw 596 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 (MS) No. 489 OF 2021



                          2ND March, 2021


   Between:

   Shri Anil Kumar Sharma                             ......Petitioner

   and


   State of Uttarakhand and others.                  ...Respondents

   Counsel for the petitioners           :      Mr. Shobhit
                                               Saharia.

   Counsel for the respondents           :    Mr. C.S. Rawat,
                                         learned Chief Stnading
                                         Counsel for the State of
                                         Uttarakhand..


   The Court made the following:


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



          After having argued the case at some length, Mr.

  Shobhit Sharia, learned counsel for the petitioner, does

  not press the writ petition.



                                     1
  2.        Therefore, the present writ petition is, hereby,

 dismissed as not pressed.


 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: 2nd March, 2021 Rathour