WPMS/2791/2021
2022 Latest Caselaw 114 UK

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
          ON THE 12TH DAY OF JANUARY, 2022
                            BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

        Writ Petition (M/S) No. 2791 of 2021
BETWEEN:

M/s Rakesh Kumar and Co.                    ... Petitioner
         (By Mr. Atul Bahuguna, Advocate)

AND:

State of Uttarakhand & others               ... Respondents

         (By Mr. T.S. Phartiyal, learned Additional C.S.C. for the
         State of Uttarakhand)


                          JUDGMENT

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

2. Mr. Atul Bahuguna, learned counsel for the petitioner submits that due to subsequent development, petitioner wants to withdraw the writ petition with liberty to file fresh.

3. Learned Additional C.S.C. does not dispute the oral prayer made by petitioner's counsel.

4. In such view of the matter, the writ petition is dismissed as withdrawn with the aforesaid liberty.

(Manoj Kumar Tiwari, J.) Aswal