Nadeem Ali Zaidi vs State Of Uttarakhand And Others
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Uttarakhand High Court

Nadeem Ali Zaidi vs State Of Uttarakhand And Others on 17 September, 2024

                                                                              2024:UHC:6696-DB
     HIGH COURT OF UTTARAKHAND AT NAINITAL
     HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                        AND
      HON'BLE SRI JUSTICE RAKESH THAPLIYAL
               17th September, 2024

           WRIT PETITION (MB) NO. 315 Of 2024
Nadeem Ali Zaidi                                                            ........Petitioner.

                                               Versus



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

Counsel for the petitioner                           :        Mr. Abhijay Negi and Ms. Snigdha
                                                              Tiwari, leaned counsel.
Counsel for the respondent                           :        Mr. B.S. Parihar, learned Standing
                                                              Counsel for the State.



JUDGMENT :

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

Learned counsel for the petitioner seeks

permission to withdraw this writ petition with liberty to

the petitioner to apply afresh as per the Advertisement

dated 31st August, 2024.

2. The writ petition is, accordingly, dismissed with

liberty as above.

3. Pending application, if any, also stands dismissed.

______________

RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 17th September, 2024 Rathour

PRAVIND Digitally signed by PRAVINDRA S RATHOUR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,

RA S 2.5.4.20=23699ccc2fd40ad81b6fd13323779 d9e3aeb1097d17dbb53d481cabd25946eed , postalCode=263001, st=UTTARAKHAND, serialNumber=1F65499E931DF71CDAF92A

RATHOUR 40CC6179B8E010331BA695239171F906FD5 C45C4E8, cn=PRAVINDRA S RATHOUR Date: 2024.09.21 15:31:12 +05'30'