Shiva Corporation India Ltd vs State Of Uttarakhand & Others
2024 Latest Caselaw 608 UK

Uttarakhand High Court

Shiva Corporation India Ltd vs State Of Uttarakhand & Others on 4 April, 2024

       IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
             HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                 AND
                HON'BLE MR. JUSTICE RAKESH THAPLIYAL

               WRIT PETITION (M/B) NO. 365 OF 2023

                             04TH APRIL, 2024

Shiva Corporation India Ltd.                 ......            Petitioner

Versus

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

Counsel for the petitioner        :   Mr. Amit Mendiratta and Mr.
                                      Hemant Singh Mahra, learned
                                      counsels
Counsel for the respondents       :   Mr. Gajendra Tripathi, learned
                                      Standing Counsel for the State
                                  :   Ms.   Menka     Tripathi,  learned
                                      counsel for respondent No. 3


The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

By way of withdrawal application (IA No. 10 of

2024), counsel for the petitioner seeks leave to withdraw the

writ petition. The withdrawal application is allowed.

2) The writ petition is, accordingly, dismissed as

withdrawn.

3) Pending application, if any, also stands disposed

of.

_______________ RITU BAHRI, C.J.

________________ RAKESH THAPLIYAL, J.

        TH
Dt: 04       APRIL, 2024
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