WPMS/2500/2022
2022 Latest Caselaw 3309 UK

          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

                      SRI JUSTICE VIPIN SANGHI, C.J.
                                  AND
                  SRI JUSTICE MANOJ KUMAR TIWARI, J.

12th October, 2022 WRIT PETITION (MS) No. 2500 OF 2022 Between:

Rajkumar Dubey .......Petitioner

and

State of Uttarakhand and others. ....Respondents

Counsel for the petitioner : Mr. Bhupesh Kandpal.

Counsel for the respondents : Ms. Mamta Bisht, learned Deputy Advocate General for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

After some arguments, Mr. Bhupesh Kandpal,

learned counsel for the petitioner, seeks leave to withdraw

the writ petition with liberty to prefer a statutory Appeal

before the Excise Commissioner.

2. The Writ Petition is, accordingly, dismissed as

withdrawn with liberty as above.

________________ VIPIN SANGHI, C.J.

_________________ MANOJ K. TIWARI, J.

Dt:12th October, 2022 Rathour