WPCRL/404/2022
2022 Latest Caselaw 701 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE R.C. KHULBE, J.

10TH MARCH, 2022

WRIT PETITION (CRL) No. 404 OF 2022

Between:

Preeti and another.

...Petitioners and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioner. : Mr. Ankurit Raj David, the learned proxy counsel for Mr. Mani Kumar, the learned counsel.

Counsel for the respondent nos. 1 : Mr. J.S. Virk, the learned Deputy and 2. Advocate General assisted by Mr. Rakesh Kumar Joshi, the learned Brief Holder for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

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

Mr. Ankurit Raj David, the associate of the

counsel on record Mr. Mani Kumar, the learned counsel,

submits that the petitioners want to withdraw the

present Writ Petition.

2. Accordingly, the Writ Petition is allowed to be

withdrawn.

3. In sequel thereto, all pending applications

stand disposed of.

4. Urgent certified copy of this judgment be

granted to the parties on proper application.

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

_____________ R.C. KHULBE, J.

Dt: 10th March, 2022 Rahul