Krishan Ballabh vs State Of Uttarakhand & Others
2023 Latest Caselaw 2889 UK

       IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
         THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                 AND
              THE HON'BLE SRI JUSTICE RAKESH THAPLIYAL


             WRIT PETITION (M/S) NO. 1017 OF 2021

                       27TH SEPTEMBER, 2023

Krishan Ballabh                                  ......          Petitioner

Versus

State of Uttarakhand & others                    ......         Respondents

Counsel for the petitioner           :           --

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




The Court made the following:
JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)


             None appears for the petitioner when the matter

is called out.


2)           It   appears     that       the   petitioner   is   no   longer

interested in pursuing the matter.


3)           Writ petition is, accordingly, dismissed in default.


                                                      ________________
                                                   VIPIN SANGHI, C.J.



                                               ________________
                                               RAKESH THAPLIYAL, J.

Dt: 27th SEPTEMBER, 2023 Negi