Dr. Narayan Singh Kala And ... vs State Of Uttarakhand And Another
2023 Latest Caselaw 3292 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

               SRI JUSTICE MANOJ KUMAR TIWARI, A.C.J.
                                AND
                  SRI JUSTICE RAKESH THAPLIYAL, J.

30TH OCTOBER, 2023 WRIT PETITION (S/B) NO. 472 OF 2023 Dr. Narayan Singh Kala and another. .............Petitioners

Versus

State of Uttarakhand and another. .........Respondents

Counsel for the petitioner : Mr. Yogesh Pant.

Counsel for the respondents : Mr. Jay Vardhan Kandpal, learned Brief Holder for the State.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri Manoj Kumar Tiwari, A.C.J.)

Mr. Yogesh Pant, learned counsel for the

petitioners, seeks permission to withdraw the writ

petition with liberty to file a fresh with better

particulars.

2. Accordingly, the writ petition is dismissed as

withdrawn with liberty as aforesaid.

________________________ MANOJ KUMAR TIWARI, A.C.J.

__________________ RAKESH THAPLIYAL, J.

Dt:       30th October, 2023
Rathour