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Judgment
7 paragraphs · 84 words
Raghvendra Singh Chauhan, CJ
1.
Having argued the case at a great length, Mr. Jitendra Chaudhary, the learned counsel for the appellant, seeks the liberty to withdraw the Appeal.
He further seeks the liberty to approach the learned Uttarakhand Public Services Tribunal.
2.
Therefore, the Appeal is, hereby, dismissed as withdrawn. The liberty, so prayed for, to approach the learned Uttarakhand Public Services Tribunal
is, hereby, granted.
3.
In sequel thereto, pending application, if any, stands disposed of.
4.
No order as to costs.