WPMS/2000/2022
2023 Latest Caselaw 2653 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 (M/S) NO. 2000 OF 2022
                          11TH SEPTEMBER, 2023
Manmeet Singh                                                     .....Petitioner.
                                        Versus

State of Uttarakhand & others                                 ....Respondents.

Counsel for the Petitioner : None.

Counsel for the State : Mr. Rajeev Singh Bisht, learned Additional Chief Standing Counsel.

Counsel for the Respondent No.4 : Mr. Navneet Kaushik, learned counsel.

The Court made the following:

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

None appears for the petitioner.

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 The writ petition is dismissed as withdrawn.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: 11th September, 2023 NISHANT