Rakesh Kumar Pandey vs State Of Uttarakhand & Others
2023 Latest Caselaw 3329 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
          HON'BLE THE ACTING CHIEF JUSTICE SRI MANOJ KUMAR TIWARI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                  WRIT PETITION (S/B) NO. 210 OF 2022

                          02ND NOVEMBER, 2023

Rakesh Kumar Pandey                                              .....Petitioner.
                                       Versus

State of Uttarakhand & others                                    ....Respondents.

Counsel for the Petitioner : Mr. S.S. Yadav, learned counsel.

Counsel for the Respondent Nos.1 & 2 : Mr. B.S. Parihar, learned Standing Counsel.

Counsel for the Respondent No.3 : Ms. Anjali Bhargava, learned counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Acting Chief Justice Sri Manoj Kumar Tiwari)

Learned counsel for the petitioner submits that

petitioner does not want to pursue the writ petition, as the

relief sought herein has been granted to him by the authority.

2. In such view of the matter, writ petition is

dismissed as withdrawn.

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

(MANOJ KUMAR TIWARI, A.C.J.)

(RAKESH THAPLIYAL, J.) Dated: 02nd November, 2023 NISHANT