WPMS/1642/2022
2022 Latest Caselaw 2152 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                  AND
            THE HON'BLE SRI JUSTICE RAMESH CHANDRA KHULBE


               WRIT PETITION (M/S) NO. 1642 OF 2022

                               18th JULY, 2022

Between:

Ramesh Singh Rautela                            ......             Petitioner

and

State of Uttarakhand & others                   ......         Respondents

Counsel for the petitioner          :    Mr. Birendra Singh Adhikari, learned
                                         counsel

Counsel for the respondents         :    Mr. J.C. Pande, learned Standing
                                         Counsel for the State / respondent Nos.
                                         1, 3 and 4

                                    :    Mr. Sandeep Kothari, learned counsel
                                         for respondent No. 2

The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)


             After some arguments, counsel for the petitioner

seeks to withdraw the writ petition with liberty to invoke the

arbitration agreement, contained in the Memorandum of

Understanding between the parties, dated 07.10.2021.

             Therefore,       the       writ   petition   is     dismissed   as

withdrawn with liberty as prayed for.


                                                      _________________
                                                       VIPIN SANGHI, C.J.


                                                               ___________
                                                               R.C. KHULBE, J.

Dt: 18th July, 2022 Negi