Narayan Singh Bisht vs State Of Uttarakhand & Others
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Uttarakhand High Court

Narayan Singh Bisht 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. 70 OF 2024

                             04TH APRIL, 2024

Narayan Singh Bisht                          ......            Petitioner

Versus

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

Counsel for the petitioner        :   Mr. Hari Om Bhakuni, learned
                                      counsel
Counsel for the respondents       :   Mr. B.S. Parihar, learned Standing
                                      Counsel with Ms. Rajni Supyal,
                                      learned Brief Holder for the State


The Court made the following:

JUDGMENT:

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

By way of withdrawal application (IA No. 02 of

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

writ petition with liberty to file afresh as and when need

arises. The withdrawal application is allowed.

2) The writ petition is, accordingly, dismissed as

withdrawn with liberty, as above.

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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