Uttarakhand High Court
Prof. Ajay Gairola vs I.I.T. Roorkee & Another on 19 March, 2020
Author: R.C. Khulbe
Bench: Ramesh Ranganathan, R.C. Khulbe
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (M/S) No.501 of 2020
Prof. Ajay Gairola ......... Petitioner.
Vs.
I.I.T. Roorkee & another ......... Respondents.
And
Special Appeal No.85 of 2020
I.I.T. Roorkee & another .........Appellants.
Vs.
Prof. Ajay Gairola ......... Respondent.
Presence:
Mr. Vipul Sharma, learned counsel for the IIT-Roorkee.
Mr. Vinod Nautiyal, learned Counsel for the respondent-writ petitioner.
Dated: March 19, 2020
Coram: Hon'ble Ramesh Ranganathan, C.J.
Hon'ble R.C. Khulbe, J.
Hon'ble Ramesh Ranganathan, C.J. (Oral) Mr. Vinod Nautiyal, learned Counsel for the respondent-writ petitioner, would submit that this Court may consider permitting the respondent-writ petitioner to withdraw the writ petition itself, instead of passing any order on merits in this special appeal.
2. Mr. Vipul Sharma, learned Counsel for the appellant-IIT, Roorkee has no objection for such an order to be passed.
3. The writ petition is, accordingly, dismissed as withdrawn, and the special appeal is disposed of accordingly. No costs.
(R.C. Khulbe, J.) (Ramesh Ranganathan, C.J.) Rdang/Balwant