WPSB/569/2021
2023 Latest Caselaw 1702 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 (S/B) NO. 569 OF 2021
                               21ST JUNE, 2023
BETWEEN:
Anil Kumar                                                       .....Petitioner.
And

State of Uttarakhand & others                                    ....Respondents.

Counsel for the Petitioner : Mr. D.S. Patni, learned Senior Counsel assisted by Ms. Neeti Rana, learned counsel.

Counsel for the State : Mr. S.S. Chaudhary, learned Brief Holder.

The Court made the following:

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

Mr. Patni, learned Senior Counsel for the petitioner,

on instructions, states that the petitioner wishes to withdraw

the present writ petition.

2. The writ petition is accordingly dismissed as

withdrawn.

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

(VIPIN SANGHI, C.J.)

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