WPSB/477/2018
2023 Latest Caselaw 250 UK

          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

                     SRI JUSTICE VIPIN SANGHI, C.J.
                                 AND
                   SRI JUSTICE ALOK KUMAR VERMA, J.

12TH JANUARY, 2023 WRIT PETITION (SB) No. 477 OF 2018 Between:

Narendra Kumar Pant .......Petitioner and State of Uttarakhand and others. ....Respondents

Counsel for the petitioner : Mr. Subhash Upadhyay. Counsel for the respondents : Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

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

The petitioner has moved an Application (IA No.

15667 of 2023) seeking leave to withdraw the present writ

petition.

2. The Application seeking leave to withdraw the

present writ petition is allowed. The Writ Petition is,

accordingly, dismissed as withdrawn.

3. Consequently, pending applications, if any, also

stand dismissed.

________________ VIPIN SANGHI, C.J.

____________________ ALOK KUMAR VERMA, J.

Dt: 12th January, 2023 Rathour