WPSB/116/2021
2021 Latest Caselaw 786 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.116 OF 2021


                         9TH March, 2021


Between:


Vinod Kumar.                                          .......Petitioner

and

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




Counsel         for      the : Mr. B.N.            Molakhi,       learned
petitioner                     counsel.

Counsel          for : Mr. Anil Kumar Bisht, learned
respondent Nos. 1 &    Additional Chief Standing
3.                     Counsel for the State.

Counsel           for : Mr. N.S.                    Pundir,       learned
respondent No. 2.       counsel.



The Court made the following:


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


              Having argued the case at some length, the

learned counsel for the petitioner wishes to withdraw

the present writ petition and seeks a liberty to file a

fresh one in order to challenge the rule. Therefore,
 this writ petition is, hereby, dismissed as withdrawn.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