WPSB/110/2021
2021 Latest Caselaw 900 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.110 OF 2021


                        15TH March, 2021


Between:


Mahendra Singh Chauhan.                                .......Petitioner

and

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




Counsel         for       the : Mr. Mayank Rajan Joshi, learned
petitioner                      counsel.

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




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 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 dismissed as withdrawn; the liberty, as prayed for, is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:15th March, 2021 Neha/Pant