WPMS/891/2018
2023 Latest Caselaw 210 UK

          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

                       SRI JUSTICE VIPIN SANGHI, C.J.

                           11TH JANUARY, 2023
           WRIT PETITION (M/S) NO. 891 OF 2018

Between:
Maa Ambey Traders and another                       ...............Petitioners.

and

State Bank of India and another.                         ....Respondents


Counsel for the petitioners.     :   Ms. Mamta Bisht.

Counsel for the respondents      :   Mr. Ashish Joshi, learned counsel for
                                     respondent No. 1.




Upon hearing the learned Counsel, the Court made the
following

JUDGMENT :

Ms. Mamta Bisht, proxy counsel for Mr. Chetan

Joshi, learned counsel for the petitioners, on instructions,

states that the petitioners wish to withdraw the present writ

petition.

2. The writ petition is, accordingly, dismissed as

withdrawn.

3. Consequently, pending applications, if any, also

stand dismissed.

________________ VIPIN SANGHI, C.J.

Dt: 11th January, 2023 Rathour