WPSB/119/2021
2021 Latest Caselaw 785 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.119 OF 2021


                         9TH March, 2021


Between:


Rommila Chandra.                                      .......Petitioner

and

State of Uttarakhand and another.                   .......Respondents




Counsel         for       the : Mr.   Pankaj          Purohit,     learned
petitioner                      counsel.

Counsel for respondent : Mr.    Pradeep    Joshi,  learned
No. 1.                   Additional Chief Standing Counsel
                         for the State.

Counsel for respondent : Mr. Ashish Joshi, learned counsel.
No. 2.


The Court made the following:


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




       The learned counsel for the petitioner wishes to

withdraw the present writ petition and seeks liberty

to file a fresh petition. 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 petition is dismissed as withdrawn; the liberty, as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:09th March, 2021 Neha/Pant