Kirti Sharan Agarwal vs State Of Uttarakhand & Others
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Uttarakhand High Court

Kirti Sharan Agarwal vs State Of Uttarakhand & Others on 22 March, 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 (PIL) NO. 51 OF 2024


                             22ND MARCH, 2024


Kirti Sharan Agarwal                         ......            Petitioner


Versus


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


Counsel for the petitioner        :   Ms. Swati Verma, learned counsel

Counsel for the respondents       :   Mr. B.S. Parihar, learned Standing
                                      Counsel for the State

                                  :   Mr. Piyush Garg, learned counsel
                                      for respondent Nos. 4 & 5



The Court made the following:


JUDGMENT:

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

Counsel for the petitioner seeks leave to

withdraw the writ petition with liberty to file afresh with

better particulars so that the Government be directed to

pay the stamp duty on behalf of the lawyers, and also

those representing State, under the U.P. Advocates

Welfare Fund Act, 1974.

2) The writ petition is dismissed as withdrawn

with liberty, as above.

3) Consequently, all pending applications also

stands disposed of.

_______________ RITU BAHRI, C.J.

________________ RAKESH THAPLIYAL, J.

Dt: 22ND MARCH, 2024 Negi