WPMB/129/2023
2023 Latest Caselaw 1696 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. 129 OF 2023
                               20TH JUNE, 2023
BETWEEN:
Ramesh Sajwan                                                     .....Petitioner.
And

State of Uttarakhand & others                                     ....Respondents.

Counsel for the Petitioner : Mr. T.P.S. Takuli, learned counsel.

Counsel for the Respondent Nos.1 to 3 : Mr. Vikas Pande, learned Standing Counsel.

Counsel for the Respondent No.4 : Mr. K.K. Tiwari, learned counsel.

The Court made the following:

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

Learned counsel for the petitioner seeks leave to

withdraw the present writ petition with liberty to file afresh

with better particulars.

2. The writ petition is dismissed as withdrawn with

liberty, as prayed for.

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

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 20th June, 2023 NISHANT