WPMS/2560/2022
2022 Latest Caselaw 3613 UK

       IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL

         THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                AND
            THE HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI


             WRIT PETITION (M/S) NO. 2560 OF 2022

                        14th NOVEMBER, 2022

Between:

M/s Best Security Service                ......          Petitioner

and

Indian Military Academy, Dehradun         ......        Respondent


Counsel for the petitioner    :   Mr. Bhuwan Bhatt, learned counsel

Counsel for the respondent    :   Ms. Monika Pant, learned Central
                                  Government Standing Counsel for
                                  the Union of India / respondent



The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)


             Counsel for the petitioner, on instructions,

seeks leave to withdraw the present writ petition with

liberty to file afresh.

             Therefore, the writ petition is dismissed as

withdrawn, with liberty as prayed.


                                           ________________
                                           VIPIN SANGHI, C.J.


                                   ___________________
                                  MANOJ KUMAR TIWARI, J.

Dt: 14th NOVEMBER, 2022 Negi