WPMS/224/2022
2022 Latest Caselaw 264 UK

Citation : 2022 Latest Caselaw 264 UK
Judgement Date : 16 February, 2022

Uttarakhand High Court

WPMS/224/2022 on 16 February, 2022

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 16TH DAY OF FEBRUARY, 2022
                           BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

        Writ Petition (M/S) No. 224 of 2022
BETWEEN:
Chaudhary Vinod Singh                      ... Petitioner

        (By Ms. Soniya Chawla, Advocate)

AND:
State of Uttarakhand & others              ... Respondents

        (By Mr. G.S. Negi, learned Additional C.S.C.)


                         JUDGMENT

1. Heard learned counsel for the parties through video conferencing.

2. Ms. Soniya Chawla, learned counsel appearing for the petitioner submits at the bar that petitioner wants to withdraw the present writ petition with liberty to file fresh.

3. Accordingly, the writ petition is dismissed with the aforesaid liberty.

(Manoj Kumar Tiwari, J.) Aswal

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