WPPIL/224/2020
2022 Latest Caselaw 1012 UK

        IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
       THE ACTING CHIEF JUSTICE SHRI SANJAYA KUMAR MISHRA
                                 AND
                JUSTICE SHRI RAMESH CHANDRA KHULBE

              WRIT PETITION (PIL) NO. 224 OF 2020

                          30th MARCH, 2022
Between:

Pradeep Singh                                   ......           Petitioner

And

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

  Counsel for the petitioner   :      Ms. Charanjeet Kaur, learned counsel

  Counsel for the respondent :        Mr. A.S. Rawat, learned Special
                                      Counsel assisted by Mr. Pradeep
                                      Joshi, learned Addl. Chief Standing
                                      Counsel for the State

  Counsel for respondent 5 to 7:      Mr. Manav Sharma, learned counsel


Upon hearing the learned Counsel, the Court made the
following

JUDGMENT:      (per the Acting Chief Justice Shri Sanjaya Kumar Mishra)



             Having argued the case at some length, the

learned counsel for the petitioner seeks the permission to

withdraw the writ petition. She further submits that she will

file memo to this effect during the course of the day.

             Therefore, the Writ Petition (PIL) is, hereby,

dismissed as withdrawn. If memo is filed during the course

of the day, the same shall be taken on record.

                               ____________________________
                               SANJAYA KUMAR MISHRA, A.C.J.


                                   ______________________
                                   RAMESH CHANDRA KHULBE, J.

Dated: 30th MARCH, 2022 Negi