Th September vs State Of Uttarakhand & Others
2023 Latest Caselaw 2656 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. 1976 OF 2022
                          11TH SEPTEMBER, 2023
M/s India Glycols Ltd.                                            .....Petitioner.
                                        Versus

State of Uttarakhand & others                                 ....Respondents.

Counsel for the Petitioner : Mr. Shobhit Saharia, learned counsel.

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

Counsel for the Respondent No.6             :      Mr. Navneet   Kaushik,   learned
                                                   counsel.

The Court made the following:

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

Mr. Saharia submits that since the new Liquor

Policy has been framed by the State w.e.f. 01.04.2023., the

petitioner, presently, does not press this petition with liberty

to raise the grievance, as raised in this petition, if the need

arises.

2. The writ petition is dismissed as withdrawn with the

liberty, as prayed for.

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

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 11th September, 2023 NISHANT