Uttarakhand High Court
Ravinder Kumar @ Sohan vs Nagar Nigam Dehradun & Others on 7 July, 2015
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
WPSS No. 901 of 2010 Hon'ble Servesh Kumar Gupta, J.
Mr. R.K. Lal, Advocate for the petitioner.
Mr. Mukesh Singh, Advocate holding brief of Mr. Shailendra Chauhan, Advcoate for the respondent nos.1 to 3.
Learned counsel for the petitioner has filed the application to withdraw the present writ petition.
In the withdrawal application, it has been stated that during the pendency of this writ petition, the petitioner Mr. Ravinder Kumar and his real elder brother-respondent no.4 Mr. Randhir Kumar have entered into a compromise; they have settled their dispute regarding the compassionate appointment; they have submitted the Compromise Deed before the Department and now, respondent no.4 has been given compassionate appointment.
The dispute, regarding the compassionate appointment, between the two real brothers has now been amicably settled and as such, petitioner does not want to press the writ petition and he wants to withdraw the same.
He is permitted to withdraw the same. Application for withdrawal (CLMA No.7502 of 2015) is hereby allowed.
Accordingly, instant writ petition is dismissed as withdrawn.
(Servesh Kumar Gupta, J.) 07.07.2015 Nadim