WPSS/2660/2019
2022 Latest Caselaw 890 UK

     IN THE HIGH COURT OF UTTARAKHAND
                            AT NAINITAL
            ON THE 23RD DAY OF MARCH, 2022
                                 BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

           Writ Petition (S/S) No. 2660 of 2019
BETWEEN:
Dharmendra Kumar                                          ...Petitioner
          (By Mr. Ajay Veer Pundir, Advocate)

AND:

State of Uttarakhand and others                       ...Respondents
          (By Mr. Rakesh Kumar, Additional Chief Standing Counsel for the
          State)

                              JUDGMENT

Today, the matter is listed on withdrawal application.

2. Learned counsel for the petitioner submits that petitioner wants to withdraw this writ petition.

3. For the reasons indicated in the withdrawal application, the writ petition is dismissed as withdrawn.

4. Accordingly, Withdrawal Application (I.A. No. 1614 of 2022) is allowed.

(MANOJ KUMAR TIWARI, J.) Shubham