WPSB/146/2022
2023 Latest Caselaw 1316 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. 146 OF 2022
                                10TH MAY, 2023
BETWEEN:
Harendra Singh Negi                                            .....Petitioner.
And

State of Uttarakhand & others                                  ....Respondents.

Counsel for the Petitioner : Mr. Navnish Negi, learned counsel.

Counsel for the State : Mr. B.S. Parihar, learned Standing 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.

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 The writ petition is dismissed as withdrawn.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: 10th May, 2023 NISHANT