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WPMB/255/2024
2024 Latest Caselaw 1975 UK

Citation : 2024 Latest Caselaw 1975 UK
Judgement Date : 2 September, 2024

Uttarakhand High Court

WPMB/255/2024 on 2 September, 2024

                                                              2024:UHC:6307-DB

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

                                     AND

                  HON'BLE SRI JUSTICE RAKESH THAPLIYAL

             WRIT PETITION (M/B) NO. 255 OF 2024

                     02ND SEPTEMBER, 2024

M/s Hariyana Agri Seeds & others                              .....Petitioners.
                                   Versus

State of Uttarakhand & others                               ....Respondents.
Counsel for the Petitioners                :         Mr.   G.M.    Akhtar      and   Mr.
                                                     Imraj Singh Rautela, learned
                                                     counsels.

Counsel for the State                      :         Ms.   Rajni     Supyal,    learned
                                                     Brief Holder.

The Court made the following:
JUDGMENT:

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

Learned counsel for the petitioners seeks

leave to withdraw the present writ petition.

2. Leave is granted.

3. The writ petition is dismissed as withdrawan.

4. Pending application, if any, also stands

disposed of.

(RITU BAHRI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 02nd September, 2024 NISHANT

 
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