RAJENDRA ARYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Piyush Garg, the learned counsel for the petitioner, submits that at present there is no need to continue with the present Writ Petition (PIL), but expresses his gratitude to the Medical Department for establishing ventilators in the B.D. Pandey Hospital at Nainital during the first and second waves of the COVID-19 pandemic.

(2.) The learned counsel for the petitioner prays that this Writ Petition (PIL) may be allowed to be withdrawn.

(3.) Accordingly, the present Writ Petition (PIL) is dismissed as withdrawn.