WPSB/356/2022
2022 Latest Caselaw 2870 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. 356 OF 2022


       Between:

       Shyam Arya.                                                   ...Petitioner

       and

       State of Uttarakhand & others.                                ...Respondents

       Counsel for the petitioner.        :   Mr. Shailendra Nauriyal, the learned counsel.

       Counsel for the respondent nos.1 to 3 : Mr. S.S. Chauhan, the learned Deputy Advocate
                                               General for the State of Uttarakhand.




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 writ petition.


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


3.               The writ petition is dismissed as withdrawn.


                                                 ___________________
                                                    VIPIN SANGHI, C. J.


                                                             ______________
                                                 MANOJ KUMAR TIWARI, J.

Dt: 08.09.2022 A/NT