WPMS/2053/2019
2021 Latest Caselaw 3517 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
        ON THE 7TH DAY OF SEPTEMBER, 2021
                     BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
         Writ Petition (M/S) No. 2053 of 2019
BETWEEN:
Sri Jaideep Singh Bohra                    ...Petitioner

        (By Mr. Prasanna Karnataka, Advocate/applicant)

AND:
Board of Revenue & another                 ... Respondents

        (By Mr. I.P. Kohli, learned Standing Counsel for the State
        of Uttarakhand and Mr. Naman Kamboj, learned counsel
        for respondent no. 2)

                         JUDGMENT

1. Mr. Prasana Karnatak, learned counsel appearing for the petitioner seeks permission to withdraw the present writ petition, for which he has filed withdrawal application.

2. In the interest of justice, permission granted.

3. Accordingly, withdrawal application (IA No. 9816 of 2021) is allowed. The writ petition is dismissed as withdrawn. Stay order, if any, stands vacated.

(MANOJ KUMAR TIWARI, J.) Aswal