Uttarakhand High Court
Gulati & Brothers Bheemgoda vs State Of Uttarakhand & Others on 26 February, 2026
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26.02.2026 WPMB No. 240 of 2025
Gulati & Brothers Bheemgoda .....Petitioner
Vs.
State of Uttarakhand & others ....Respondents
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Subhash Upadhyay, J.
1. Mr. T.P.S. Takuli, learned counsel for the petitioner.
2. Mr. Sunil Khera, learned Deputy Advocate General with Mr. J.C. Pande, learned Standing Counsel for the State.
3. Mr. Nikhil Singhal, learned counsel for respondent no.4. Withdrawal Application (IA No.04 of 2025)
4. The petitioner has filed the instant application for withdrawal of the writ petition. The application is supported by an affidavit of the sole proprietor of the petitioner- firm.
5. Learned counsel for the respondents have no objection in case the application is allowed.
6. Accordingly, the withdrawal application is allowed.
7. The writ petition is dismissed as withdrawn.
(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 26.02.2026 26.02.2026 NISHANT NISHANT Digitally signed by NISHANT KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc00ec KUMAR 2b7462b452b326, postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63A05 5CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2026.02.27 12:34:09 +05'30'