WPSB/495/2022
2022 Latest Caselaw 2868 UK

             IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
                 HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                    AND
                  HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI


                              8TH SEPTEMBER, 2022
               WRIT PETITION (S/B) No. 495 OF 2022


       Between:

       Suraj Kumar.                                               ...Petitioner

       and

       Indian Institute of Management,
       Kashipur and another.                                   ...Respondents

       Counsel for the petitioner.          :   Mr. Amar Murti Shukla, the learned counsel.

       Counsel for the respondent nos.1 & 2 : Mr. Karan S. Gill, the learned counsel.




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

Withdrawal Application (I.A. No. 2 of 2022)


                 By this application, the petitioner seeks leave to
withdraw the present writ petition with liberty to file a fresh.


2.               For the reasons stated in the application, the same
is allowed.


3.               The writ petition is dismissed as withdrawn with
liberty to file a fresh.


                                                   ___________________
                                                      VIPIN SANGHI, C. J.


                                                               ______________
                                                   MANOJ KUMAR TIWARI, J.

Dt: 08.09.2022 A/NT