Unknown vs State Of Uttarakhand And Others
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 13 February, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
            HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                              AND
            HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI

                        13TH FEBRUARY, 2024

         WRIT PETITION (M/B) No. 21 OF 2024

M/s R.K. Enterprises.
                                                            ...Petitioner

                                Versus

State of Uttarakhand and others.
                                                       ...Respondents

Counsel for the petitioner.      :   Mr. Birendra Singh Adhikari, learned
                                     counsel.

Counsel for respondent no. 1.    :   Mr. S.S. Chaudhary, learned        Brief
                                     Holder for State of Uttarakhand.

JUDGMENT :

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

Counsel for the petitioner seeks permission to

withdraw this Writ Petition, with liberty to file a fresh

Writ Petition, with better particulars.

2. Counsel for the State of Uttarakhand has no

objection.

3. The Writ Petition is, accordingly, dismissed as

withdrawn, with liberty as prayed for.

4. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

_____________________ MANOJ KUMAR TIWARI, J.

Dt: 13th February, 2024 Rahul