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Delhi Arya Pratinidhi Sabha And Others ... vs The Registrar And Others
2024 Latest Caselaw 2113 UK

Citation : 2024 Latest Caselaw 2113 UK
Judgement Date : 12 September, 2024

Uttarakhand High Court

Delhi Arya Pratinidhi Sabha And Others ... vs The Registrar And Others on 12 September, 2024

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

        HON'BLE THE CHIEF JUSTICE MS RITU BAHRI
                                 AND
        HON'BLE JUSTICE SHRI ALOK KUMAR VERMA
                      12th SEPTEMBER, 2024
            WRIT PETITON (M/B) NO.234 OF 2024
   Delhi Arya Pratinidhi Sabha and others            ...... Petitioners

                                 Vs.

   The Registrar and others                         ......Respondents

   Counsel for the Petitioners          : Mr. Pooran Singh Rawat,
                                          Advocate.
   Counsel for the State                : Mr. K.N. Joshi, Deputy
                                          Advocate General.
   Counsel for the Respondent           : Mrs. Anjali Bhargava,
   No.2                                   Advocate.



Judgment: (per Ms. Ritu Bahri, C.J.)

              Learned       counsel    for    the   petitioner   seeks
   permission to withdraw the present writ petition with liberty
   to file a fresh with better particulars.
   2.         Permission is granted.
   3.         The writ petition is dismissed as withdrawn with
   the aforesaid liberty.




                                       ____________________
                                            RITU BAHRI, C.J.

___________________ ALOK KUMAR VERMA, J.

Dt:. 12.09.2024. Shiv/Pant

 
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