Uttarakhand High Court
Youth Bar Association Of India Regd And ... vs Union Of India And Others on 18 December, 2017
Author: V.K. Bist
Bench: K.M. Joseph, V.K. Bist
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (P.I.L.) No.152 of 2017
Youth Bar Association of India
(Regd.) ....Petitioners
Versus
Union of India & others ....Respondents
Mr. Sanpreet Singh, Advocate holding brief of Mr. S. Bhupendra
Singh, Advocate for the petitioners.
Mr. Rakesh Thapliyal, Assistant Solicitor General for Union of
India/respondent nos.1 and 2.
Dated: 18.12.2017
Coram: Hon'ble K.M. Joseph, C.J.
Hon'ble V.K. Bist, J.
K.M. Joseph, C.J (Oral) Learned counsel for the petitioners seeks permission to withdraw the writ petition without prejudice to approaching any appropriate forum.
2. The writ petition is dismissed as withdrawn without prejudice to approaching any appropriate forum.
(V.K. Bist, J.) (K.M. Joseph, C.J.) 18.12.2017 Arti