WPMS/53/2023
2023 Latest Caselaw 95 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 (M/S) NO. 53 OF 2023

                              6th JANUARY, 2023

Between:

Naveen Agarwal                                ......          Petitioner

and

State of Uttarakhand & another                ......          Respondents


Counsel for the petitioner        :   Mr. Parikshit Saini, learned counsel

Counsel for the respondents       :   Mr. Amarendra Pratap Singh, learned
                                      Additional Advocate General for the
                                      State / respondent No. 1

                                  :   Mr. Shobhit Joshi, proxy counsel on
                                      behalf of Mr. Ashish Joshi, learned
                                      counsel for respondent No. 2


The Court made the following:

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

               After some arguments, learned counsel for the

petitioner seeks leave to withdraw the present writ petition

with liberty to pursue such other remedy as may be

available to the petitioner.

               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withdrawn with liberty, as prayed.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