WPPIL/140/2023
2023 Latest Caselaw 2675 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 (PIL) NO. 140 OF 2023
                          12TH SEPTEMBER, 2023
Naresh Chandra Mishra                                       .....Petitioner.
                                        Versus

State of Uttarakhand & others                                  ....Respondents.

Counsel for the Petitioner : Mr. Davesh Bishnoi, learned counsel.

Counsel for the Respondent Nos.1 to 3 : 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 with liberty to pursue such

other remedy as may be available in law.

2. The writ petition is dismissed as withdrawn with

liberty, as prayed for.

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

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 12th September, 2023 NISHANT