M/S Ridam Associates vs State Of Uttarakhand & Others
2023 Latest Caselaw 2892 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/B) NO. 183 OF 2023

                       27TH SEPTEMBER, 2023

M/s Ridam Associates                         ......         Petitioner

Versus

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

Counsel for the petitioner       :           --

Counsel for the respondents      :   Mr. Amarendra Pratap Singh,
                                     learned     Additional Advocate
                                     General for the State

                                 :   Mr. Sandeep Kothari, learned
                                     counsel for respondent Nos. 2 & 3

                                 :   Mr. Akshay Pradhan, learned
                                     counsel for respondent No. 4

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   more

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