WPMB/173/2023
2023 Latest Caselaw 1907 UK

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

                  WRIT PETITION (M/B) NO. 173 OF 2023
                                21ST JULY, 2023
BETWEEN:
Shivraj Banaula                                               .....Petitioner.
And

State of Uttarakhand & others                                 ....Respondents.

Counsel for the Petitioner : Mr. G.C. Lakhchaura and Mr. Aayush Gaur, learned counsels.

Counsel for the State : Mr. Vikas Pande, learned Standing Counsel.

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.

2. The writ petition is dismissed as withdrawn.

3. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 21st July, 2023 NISHANT