VINOD SINGH DEV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Withdrawal application has been moved on behalf of the petitioner no. 1. Learned counsel for the petitioner submits that petitioner No. 1 does not want to press this writ petition and seeks permission to withdraw the writ petition.

(2.) In the interest of justice, withdrawal application (IA No. 01 of 2021) is allowed. Name of petitioner no. 1 shall be scored off from the array of the parties.

(3.) Learned counsel for the petitioner is directed to file amended memo of parties in the Registry within 24 hours.