WPMS/2147/2021
2022 Latest Caselaw 105 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
         ON THE 11TH DAY OF JANUARY, 2022
                             BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

        Writ Petition (M/S) No. 2147 of 2021
BETWEEN:

M/s CRS Infra Projects Ltd.                ... Petitioner
         (By Mr. Hem Chandra Joshi, Advocate)

AND:

State of Uttarakhand & others              ... Respondents

         (By Mr. Suyash Pant, learned Standing Counsel for the
         State of Uttarakhand and Mr. Ashish Joshi, learned
         counsel for respondent nos. & 3)


                            JUDGMENT

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

2. Mr. Hem Chandra Joshi, learned counsel appearing for the petitioner seeks permission to withdraw the present writ petition with liberty to approach appropriate forum.

3. In view of the statement so made by learned counsel for the petitioner, the writ petition is dismissed as withdrawn with the aforesaid liberty.

(Manoj Kumar Tiwari, J.) Aswal