WPSB/705/2022
2023 Latest Caselaw 93 UK

            IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL

              THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                     AND
                 THE HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI


                  WRIT PETITION (S/B) NO. 705 OF 2022

                              6th JANUARY, 2023

Between:

Dr. Avdhesh Kumar                            ......         Petitioner

and

Govind Ballabh Pant Agriculture
& Technology University & others             ......        Respondents


Counsel for the petitioner        :   Mr. Arun Pratap Shah and Mr. Manoj
                                      Mohan, learned counsels

Counsel for the respondents       :   Mr. Satyendra Singh Lingwal, learned
                                      counsel


The Court made the following:

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

               After some arguments, learned counsel for the

petitioner, on instructions, seeks leave to withdraw the

present petition with liberty to seek his remedy, as and

when a cause of action arises.

               The writ petition is, accordingly, dismissed as

withdrawn with liberty, as prayed.


                                                  _________________
                                                   VIPIN SANGHI, C.J.


                                           ___________________
                                           MANOJ KUMAR TIWARI, J.

th Dt: 6 JANUARY, 2023 Negi