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WPSS/216/2020
2022 Latest Caselaw 893 UK

Citation : 2022 Latest Caselaw 893 UK
Judgement Date : 23 March, 2022

Uttarakhand High Court
WPSS/216/2020 on 23 March, 2022
     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. 216 of 2020
BETWEEN:
Himanshu Sharma                                           ...Petitioner
          (By Mr. Vinay Kumar, Advocate)

AND:

Uttarakhand Subordinate Service
Selection Commission 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 has been selected for appointment, therefore, he does not wants to press the 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 For the reasons indicated in the withdrawal application, the writ petition is dismissed as withdrawn.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. 10681 of 2022) is allowed.

(MANOJ KUMAR TIWARI, J.) Shubham

 
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