Uttarakhand High Court
Unknown vs State Of Uttarakhand And Ors on 23 February, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPMS No.1901 of 2023
Pandit Govind Ballabh Pant Shiksha Samiti
--Petitioner
Versus
State of Uttarakhand and Ors.
--Respondents
Hon'ble Pankaj Purohit, J.
Mr. Siddhant Manral, learned counsel for petitioner.
2. Mr. M.S. Bisht, learned Brief Holder for the State of Uttarakhand/respondent Nos.1 to 3 and 9.
3. Petitioner has moved recall application (MCC/2/2025) along with delay condonation application (IA/3/2025).
4. Learned counsel for petitioner submits that there occurred some mistake in the affidavit filed in support of recall application, therefore, he wants to withdraw the same.
5. The permission, sought for, is granted.
6. Accordingly, recall application (MCC/2/ 2025) is dismissed as withdrawn with liberty to move a fresh recall application along with delay condonation application.
7. Since, the recall application is dismissed as withdrawn, delay condonation application (IA/3/2025) has rendered infructuous, accordingly, the same is dismissed as infructuous.
(Pankaj Purohit, J.) 23.02.2026 PN