WPPIL/51/2020
2022 Latest Caselaw 1080 UK

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL

                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE R.C. KHULBE, J.

01ST APRIL, 2022

WRIT PETITION (PIL) No. 51 OF 2020

Between:

Rajendra Arya.

...Petitioner and

Union of India and others.

...Respondents

Counsel for the petitioner. : Mr. Piyush Garg, the learned counsel.

Counsel for the respondent nos. 1 : Mr. V.K. Kapruwan, the learned and 2. Standing Counsel for the Union of India.

Counsel for the respondent nos. 3 : Mr. C.S. Rawat, the learned Chief to 10. Standing Counsel with Mr. Anil Kumar Bisht, the learned Additional Chief Standing Counsel for the State of Uttarakhand

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

Mr. Piyush Garg, the learned counsel for the

petitioner, submits that at present there is no need to

continue with the present Writ Petition (PIL), but

expresses his gratitude to the Medical Department for

establishing ventilators in the B.D. Pandey Hospital at Nainital during the first and second waves of the COVID-

19 pandemic.

2. The learned counsel for the petitioner prays

that this Writ Petition (PIL) may be allowed to be

withdrawn.

3. Accordingly, the present Writ Petition (PIL) is

dismissed as withdrawn.

4. In sequel thereto, all pending applications also

stand disposed of.

5. Urgent certified copy of this judgment be

granted to the learned counsel for the parties, on proper

application.

________________ S.K. MISHRA, A.C.J.

_____________ R.C. KHULBE, J.

Dt: 01st April, 2022 Rahul