WPMS/1908/2019
2022 Latest Caselaw 24 UK

Citation : 2022 Latest Caselaw 24 UK
Judgement Date : 4 January, 2022

Uttarakhand High Court

WPMS/1908/2019 on 4 January, 2022

     IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
          ON THE 4TH DAY OF JANUARY, 2022
                             BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        WRIT PETITION (M/S) NO. 1908 of 2019

BETWEEN:

Smt. Asha Devi & others.                         ..........Petitioners
        (By Mr. Tarun Pande, Advocate)


AND:
Employees Compensation
Commissioner & others.                           ......Respondents
        (By Mr. T.P.S. Takuli, Advocate for respondent no. 3)


                           JUDGMENT

Learned counsel for the petitioners submits that, in view of subsequent events, the relief, as claimed in the writ petition, does not survive. He, therefore, seeks permission of this Court to withdraw this writ petition.

2. Permission is granted.

3. The writ petition is dismissed as withdrawn.

(MANOJ KUMAR TIWARI, J.) Arpan

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