High CourtsDivision Bench

Rajendra Arya vs Union Of India And Others

Uttarakhand High Court · Decided on 1 April 2022 · Citation: (2022) 04 UK CK 0002

HON’BLE JUDGES
S.K. Mishra, J · R.C. Khulbe, J
RESULT
Dismissed
CASE NUMBER
Writ Petition (PIL) No. 51 Of 2020

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 117 words

S.K. Mishra, J

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The learned counsel for the petitioner prays that this Writ Petition (PIL) may be allowed to be withdrawn.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Accordingly, the present Writ Petition (PIL) is dismissed as withdrawn.

4.

In sequel thereto, all pending applications also stand disposed of.

5.

Urgent certified copy of this judgment be granted to the learned counsel for the parties, on proper application.