Dr. Jigyasa Pandey vs State Of Uttarakhand And Others
2024 Latest Caselaw 1021 UK

Uttarakhand High Court

Dr. Jigyasa Pandey vs State Of Uttarakhand And Others on 21 May, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

                    MS. JUSTICE RITU BAHRI, C.J.
                               AND
                 MR. JUSTICE RAKESH THAPLIYAL, J.

                            21ST MAY, 2024
             SPECIAL APPEAL NO. 156 OF 2024

Dr. Jigyasa Pandey                                  .....Appellant

                                Versus

State of Uttarakhand and others.                     ..Respondents


Counsel for the appellant        :   Mr. Siddharth Singh Negi, learned
                                     counsel.

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



Upon hearing the learned Counsel, the Court
made the following

JUDGMENT :

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

Learned counsel for the appellant seeks

permission to withdraw the present Special Appeal.

2. Permission is granted.

3. Accordingly, present Special Appeal is dismissed

as withdrawn.

_____________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J. Dt: 21st May, 2024 Rathour