Uttarakhand High Court
Yogesh Prasad vs Uttarakhand State Cooperative ... on 27 March, 2026
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
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Registrar's order
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27.03.2026 WPMB No. 100 of 2026
Yogesh Prasad
--Petitioner
Versus
Uttarakhand State Cooperative Federation Ltd
--Respondent
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Subhash Upadhyay, J.
1. Mr. Vipul Sharma, learned counsel for the petitioner.
2. Mr. Lalit Samant, learned counsel for respondent no. 1.
3. Mr. Y.C. Tiwari, learned Standing Counsel for the State of Uttarakhand/ respondent no. 2.
4. After going through the affidavit filed by the petitioner, we are not ready to accept the submission of learned counsel for the petitioner that the petitioner has submitted unconditional apology.
5. Mr. Vipul Sharma, learned counsel for the petitioner does not press the application, and prays for permission to withdraw the application. He states that liberty be granted to the petitioner to file another affidavit.
6. Having regard to the prayer made, ten days' further time is granted to the petitioner to file affidavit in compliance of the previous order.
7. List on 09.04.2026.
(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 27.03.2026 27.03.2026 Rahul