WPPIL/200/2020
2021 Latest Caselaw 672 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 (PIL) NO. 200 OF 2020

                          4th March, 2021

Between:

Mayank Rajan Joshi                                     ......Petitioner

and

State of Uttarakhand and others                    ......Respondents


Counsel for the petitioner        : Mr. Mayank Rajan Joshi
                                      (petitioner-in-person)

Counsel for the respondents: Mr. Pradeep Joshi, learned
                             Additional Chief Standing
                             Counsel for the State.


The Court made the following:


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




           Heard the petitioner at some length.

           Mr. Mayank Rajan Joshi, the petitioner-in-

person, wishes to withdraw this writ petition. Therefore,

the writ petition is hereby dismissed as withdrawn.



                       RAGHVENDRA SINGH CHAUHAN, C.J.



                                        ALOK KUMAR VERMA, J.

Dt: 04th March, 2021 Negi