WPSB/9/2015
2021 Latest Caselaw 3682 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. 09 of 2015

                         17th September, 2021

Between:

Lavkush                                             ......         Petitioner

and

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



Counsel for the petitioner         : Mr. D.S. Mehta, learned counsel

Counsel for the respondents        : Mr. B.S. Parihar, learned Standing
                                     Counsel for the State of Uttarakhand

                                   : Mr.    Gopal    K.    Verma,   learned
                                     Additional Chief Standing Counsel for
                                     the State of U.P. / respondent No. 5


The Court made the following:

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



            The learned counsel for the petitioner seeks to

withdraw this writ petition with the liberty to file a fresh one.

            Therefore,       the     writ   petition    is   dismissed       as

withdrawn. The liberty so sought is, hereby, granted.


                        _______________________________
                             RAGHVENDRA SINGH CHAUHAN, C.J.


                                            _________________
                                               ALOK KUMAR VERMA, J.

Dt: 17th September, 2021 Negi