SPA/332/2021
2021 Latest Caselaw 4021 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


                 SPECIAL APPEAL NO.332 OF 2021

                         4th OCTOBER, 2021

Between:

Smt. Naseeb Kaur                                         ...... Appellant

and

State of Uttarakhand & others                         ...... Respondents


Counsel for the appellant :       Mr. Dinesh Gehtori, learned counsel

Counsel for respondents :         Mr. S.S. Chauhan, 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 quite a length, the

learned counsel for the appellant seeks liberty to withdraw

the writ petition with a liberty to file a proper writ petition.

The liberty, so prayed, is hereby granted.

             Since the permission to withdraw the writ

petition is hereby granted, therefore, the Special Appeal

stands disposed of.


                         _______________________________
                         RAGHVENDRA SINGH CHAUHAN, C.J.


                                           _________________
                                          ALOK KUMAR VERMA, J.

Dt: 4th OCTOBER, 2021 Negi