WPSB/624/2022
2023 Latest Caselaw 1210 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. 624 OF 2022
                                01ST MAY, 2023
BETWEEN:
Mayank Bhardwaj                                                 .....Petitioner.
And

State of Uttarakhand & another                                  ....Respondents.

Counsel for the Petitioner : Mr. Harshit Sanwal, learned counsel.

Counsel for the State : Mr. J.C. Pande, learned Standing Counsel.

Counsel for the Respondent No.2 : Mr. Ashish Joshi, 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 on the ground that the

same has become infructuous.

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 The writ petition is dismissed as withdrawn.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: 01st May, 2023 NISHANT