WPSB/220/2021
2023 Latest Caselaw 2584 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL
         THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                 AND
              THE HON'BLE SRI JUSTICE RAKESH THAPLIYAL


              WRIT PETITION (S/B) NO. 220 OF 2021

                             29TH AUGUST, 2023

Between:

Rahul Bhatt                                  ......          Petitioner

and

Uttarakhand State Cooperative
Federation & others                          ......         Respondents


Counsel for the petitioner        :   Mr. Vinay Kumar, learned counsel

Counsel for the respondents       :   Mr. Subhash Updahyay, learned
                                      counsel for respondents


The Court made the following:

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


             Mr. Kumar states that since the respondents

have pointed out that the petitioner has alternative

remedy by way of arbitration, he seeks leave to

withdraw this petition with liberty to invoke the said

remedy.


2)           The writ petition is, accordingly, dismissed as

withdrawn with liberty as prayed for.


3)           It goes without saying that the competent

authority / Tribunal shall consider the fact that this
                             2




petition has remained pending from the date of its filing

till today, while considering any issue of limitation.


4)        Stay application (IA No. 01 of 2021) also

stands disposed of.



                                       ________________
                                       VIPIN SANGHI, C.J.



                                    ________________
                                   RAKESH THAPLIYAL, J.

Dt: 29th AUGUST, 2023 Negi