WPSB/133/2021
2022 Latest Caselaw 610 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

                  SHRI JUSTICE S.K. MISHRA, A.C.J.
                               AND
                SHRI JUSTICE ALOK KUMAR VERMA, J.

07TH MARCH, 2022

WRIT PETITION (S/B) No. 133 of 2021

Between:

Ramaa Shankar.                                         ...Petitioner

and


State of Uttarakhand and others.                   ...Respondents

Counsel        for     the : Mr. Amar Murti Shukla, learned
petitioner.                  counsel.

Counsel for respondent : Mr. B.P.S. Mer, learned Brief no.1. Holder for the State of Uttarakhand.

Counsel for respondent no.2. Mr. Pankaj Chaturvedi.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT: (per Shri S.K. Mishra, A.C.J.)

Mr. Amar Murti Shukla, learned counsel for the

petitioner submits that there are some defects in the

pleadings which cannot be removed, therefore, he wants

to withdraw this writ petition, with liberty to file a fresh

better application.

2. In that view of the matter, he is requested to file

a memo of withdrawal. If memo is filed during the course

of the day, same shall be taken on record.

3. The Writ Petition is allowed to be withdrawn with

the aforesaid liberty.

________________ S.K. MISHRA, A.C.J.

___________________ ALOK KUMAR VERMA, J.

Dt: 07th March, 2022 JKJ/Pant