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WPMS/1559/2024
2024 Latest Caselaw 2273 UK

Citation : 2024 Latest Caselaw 2273 UK
Judgement Date : 1 October, 2024

Uttarakhand High Court

WPMS/1559/2024 on 1 October, 2024

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                                                                                       2024:UHC:7281
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                                                    COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPMS No.1559 of 2024
                               Hon'ble Pankaj Purohit, J.

1. Mr. Pankaj Singh Chauhan, learned counsel for the petitioner.

2. None appears for the respondents.

3. The matter is listed on Withdrawal Appl. No.02 of 2024.

4. Learned counsel for the petitioner submits that the writ petition has rendered infructuous as the main proceedings against which the present writ petition is filed, has already been reserved for pronouncement of judgment after final hearing.

5. Accordingly, the withdrawal application is allowed.

6. The writ petition is dismissed as withdrawn.

(Pankaj Purohit, J.) 01.10.2024 Arti

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

ARTI SINGH COURT OF UTTARAKHAND, 2.5.4.20=487ed955e722ba65aab55409e686c12fb83a193 25e8b66890fbee418e7b69c0d, postalCode=263001, st=UTTARAKHAND, serialNumber=26DC90E00D839E3E8714131F235087D2D 87E133C57E7F4A7B2E734BE2521F982, cn=ARTI SINGH Date: 2024.10.01 18:04:16 +05'30'

 
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