WPSS/1037/2025

Citation : 2026 Latest Caselaw 2472 UK
Judgement Date : 27 March, 2026

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Uttarakhand High Court

WPSS/1037/2025 on 27 March, 2026

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari

2026:UHC:2202 Office Notes, reports, orders or proceedings SL.

Date or directions COURT'S OR JUDGE'S ORDERS No. and Registrar's order with Signatures WPSS/1037/2025 Hon'ble Manoj Kumar Tiwari, J Mr. Deepak Chandra, Advocate for the petitioner.

2. Mr. Narayan Dutt, Standing Counsel for the State.

Withdrawal Application (IA No. 3 of 2026)

3. This withdrawal application has been filed on behalf of petitioner.

4. Learned counsel appearing for the petitioner submits that petitioner do not want to press the writ petition and he may be permitted to withdraw the same.

5. For the reasons indicated in the withdrawal application, the same is allowed.

6. The writ petition is dismissed as withdrawn.

(Manoj Kumar Tiwari, J) 27.03.2026 Navin NAVEEN Digitally signed by NAVEEN CHANDRA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82a131bb4 CHANDRA e4403d3c0a15, postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF56D653D 095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.27 17:54:45 +05'30'