Harish Chandra Nariyal vs State Of Uttarakhand And Others
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Uttarakhand High Court

Harish Chandra Nariyal vs State Of Uttarakhand And Others on 28 February, 2024

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

                      28th February, 2024

       Writ Petition (M/S) No. 1971 of 2021

Harish Chandra Nariyal                                  ........Petitioner

                                 Versus

State of Uttarakhand and others                      ........Respondents



Counsel for the petitioner   : Mr. Aditya Singh, learned counsel
Counsel for the State        : Ms. Puja Banga, learned Brief Holder
Counsel for respondent       : Mr. S.S. Chauhan, learned counsel
Nos. 2 & 3


Judgment: (per Ms. Ritu Bahri, C.J.)

      Counsel for the petitioner wants to withdraw the
writ petition. Respondents have no objection.


2.    Withdrawal Application (IA/2/2024) is allowed.


3.    The writ petition is dismissed as withdrawn.


4.    Pending application(s), if any, stands disposed of
accordingly.


                                       ___________________________
                                                  Ritu Bahri, C.J.

___________________________ Rakesh Thapliyal, J.

Dt: 28th February, 2024 M/K