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WPPIL/195/2021
2021 Latest Caselaw 4740 UK

Citation : 2021 Latest Caselaw 4740 UK
Judgement Date : 24 November, 2021

Uttarakhand High Court
WPPIL/195/2021 on 24 November, 2021
             IN THE HIGH COURT OF UTTARAKHAND
                                 AT NAINITAL
          THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN

                                         AND

                 THE HON'BLE SRI JUSTICE NARAYAN SINGH DHANIK

             WRIT PETITION (PIL) NO. 195 OF 2021

                          24TH NOVEMBER, 2021

BETWEEN:

Balwant Singh                                                   .....Petitioner.
And

State of Uttarakhand & others                                   ....Respondents.

Counsel for the Petitioner : Mr. P.C. Petshali and Mr. Yogesh Upadhay.

Counsel for the respondents : Mr. K.N. Joshi, learned Deputy Advocate General 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, Mr. P.C.

Petshali, the learned counsel for the petitioner, wishes to

withdraw the present writ petition.

2. Therefore, it is, hereby, dismissed as withdrawn.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(N.S. DHANIK, J.) Dated: 24th November, 2021 NISHANT

 
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