WPMS/1385/2022
2022 Latest Caselaw 2072 UK

          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

                       SRI JUSTICE VIPIN SANGHI, C.J.
                                   AND
                        SRI JUSTICE R.C. KHULBE, J.

11th JULY, 2022 WRIT PETITION (M/S) No. 1385 OF 2022 Between:

M/s Kripal Singh .......Petitioner.

and

State of Uttarakhand and another. ...Respondents

Counsel for the petitioner : Mr. V.B.S. Negi, learned Senior Advocate assisted by Mr. Ayush Negi, learned counsel.

Counsel for the respondents       :   Mr. J.C. Pande, learned Standing
                                      Counsel    for    the    State of

Uttarakhand/respondents.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

Mr. V.B.S. Negi, learned Senior Counsel appearing

on behalf of the petitioner, on instructions, seeks leave to

withdraw the writ petition with liberty to pursue such other

remedy as may be available to the petitioner in law.

2. The writ petition is dismissed as withdrawn with

liberty as prayed for.

3. In sequel thereto, pending application, if any, also

stands dismissed.

________________ VIPIN SANGHI, C.J.

____________ R.C. KHULBE, J.

Dt: 11th July, 2022 Rathour