WPMS/3127/2022
2022 Latest Caselaw 4152 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                          HON'BLE SRI JUSTICE R.C. KHULBE

               WRIT PETITION (M/S) NO. 3127 OF 2022

                           22ND DECEMBER, 2022

BETWEEN:
Gurendar Singh                                                  .....Petitioner.
And

General Manager, Uttarakhand Forest Corporation & others

                                                                 ....Respondents.

Counsel for the Petitioner : Mr. B.S. Adhikari, learned counsel.

Counsel for the Respondents : Mr. V.K. Kaparuwan, learned counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

Withdrawal Application (IA No. 03 of 2022)

By this application, the petitioner seeks leave to

withdraw the present writ petition.

2. Accordingly, the application is allowed, and the writ

petition is dismissed as withdrawn.

3. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(RAMESH CHANDRA KHULBE, J.) Dated: 22nd December, 2022 NISHANT