Uttarakhand High Court
Ramesh Chandra Upreti vs State Of Uttarakhand on 5 May, 2017
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
CLMA No. 4610 of 2017 In WPMS No. 1926 of 2016 Hon'ble Sudhanshu Dhulia, J.
Mr. Devesh Upreti, Advocate holding brief of Mr. Manoj Kumar Titgaien, Advocate, for the petitioner.
Mr. P.C. Bisht, Standing Counsel, present for the State.
Learned counsel appearing for the petitioner seeks permission to withdraw the present writ petition.
An application for withdrawal has also been filed by the petitioner to this effect.
In view of the statement made by learned counsel for the petitioner, the writ petition is dismissed as withdrawn.
(Sudhanshu Dhulia, J.) 05.05.2017 Nitesh