Uttarakhand High Court
26 February vs Union Of India And Others on 26 February, 2026
2026:UHC:1367-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
THE HON'BLE CHIEF JUSTICE MR. MANOJ KUMAR GUPTA
AND
THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY
Writ Petition (M/B) No.1121 of 2025
26 February, 2026
M/s Arora Enterprise -----Petitioner
Versus
Union of India and Others ----Respondents
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Presence:-
Mr. Eshan Sachdeva, learned counsel for the petitioner.
Mr. Manoj Kumar, learned Standing Counsel for the Union of India/
respondent no.1.
Mr. B.S. Parihar, learned Addl. C.S.C. for the State of Uttarakhand/
respondent no.3.
Mr. Shobhit Saharia, learned counsel for respondent nos.2,4 and 7.
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ORDER:
1. Withdrawal application (IA/2/2026) is preferred by learned counsel for the petitioner praying for dismissal of the writ petition.
2. Learned counsel for the respondents have no objection to the same.
3. Accordingly, the writ petition is dismissed as withdrawn.
4. Pending application, if any, also stands disposed of.
(MANOJ KUMAR GUPTA, C. J.) (SUBHASH UPADHYAY, J.) Dated: 26.02.2026 SS Digitally signed by SUKHBANT SINGH SUKHBANT SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=71978f9c61bfde0ba69967c787b1764ea7bc7dd129a8a6380d49b1885e6286 15, postalCode=263001, st=UTTARAKHAND, serialNumber=2D8B71B8D8E345F6B7F95B1DD4FB4BEBD2B7D72C42261361AED3317 2F152148D, cn=SUKHBANT SINGH Date: 2026.02.27 10:18:31 +05'30' 1