WPMB/175/2023
2023 Latest Caselaw 1910 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. 175 OF 2023
                                21ST JULY, 2023
BETWEEN:
M/s Arwas Brick Works & another                               .....Petitioners.
And
Bank of Baroda & others                                       ....Respondents.

Counsel for the Petitioners : Ms. Priyanka Agrawal, learned counsel.

The Court made the following:

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

The petitioner has not made disclosure of the

manner, in which, the public auction was held, and when it

was held.

2. In our view, the petition has been filed bereft of the

relevant facts.

3. Learned counsel for the petitioner seeks leave to

withdraw the present writ petition with liberty to file afresh.

4. The writ petition is dismissed as withdrawn with

liberty, as prayed for.

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

(VIPIN SANGHI, C.J.)

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