WPSB/405/2020
2022 Latest Caselaw 2726 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
                      SRI JUSTICE VIPIN SANGHI, C.J.
                                  AND
                       SRI JUSTICE R.C. KHULBE, J.

29th August, 2022 WRIT PETITION (S/B) NO. 405 OF 2020 Between:

Apurva Rai .........Petitioner.

And

State of Uttarakhand and others. ....Respondents

Counsel for the petitioner : Ms. Sonia Chawla.

Counsel for the respondents : Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for respondent Nos. 1 & 2.

Mr. Pankaj Purohit, learned counsel for respondent No. 4.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

IA No. 13151 of 2022

By this Application, the applicant / petitioner seeks

leave to withdraw the present writ petition.

2. The Application is allowed.

3. Consequently, the Writ Petition is dismissed as

withdrawn.

________________ VIPIN SANGHI, C.J.

____________ R.C. KHULBE, J.

Dt: 29th August, 2022 Rathour