WPMB/29/2023
2023 Latest Caselaw 1001 UK

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


                 WRIT PETITION (M/B) NO. 29 OF 2023

                              13th APRIL, 2023

Between:

M/s Kisan Beej Bhandar                       ......           Petitioner

and

State of Uttarakhand & others                ......           Respondents


Counsel for the petitioner       :    Mr. Yogesh Pant, learned counsel

Counsel for the respondents      :    Mr. K.N. Joshi, learned Deputy Advocate
                                      General for the State / respondent Nos.
                                      1 and 2

                                 :     Mr. Lalit Miglani, learned counsel for
                                      respondent No. 3 to 5



The Court made the following:

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


             Counsel for the petitioner seeks leave to withdraw

the petition with liberty to pursue such other remedy, as

may be available under the law.

             Accordingly,      this      petition    is    dismissed      as

withdrawn with liberty, as prayed for.


                                                    _________________
                                                    VIPIN SANGHI, C.J.


                                               _________________
                                               ALOK KUMAR VERMA, J.

Dt: 13th APRIL, 2023 Negi