WPMS/2503/2022
2025 Latest Caselaw 1817 UK

Uttarakhand High Court

WPMS/2503/2022 on 7 August, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                                                                                                                                                                                                                                                     2025:UHC:6945
              Office Notes,
                 reports,
                orders or
SL.          proceedings or
      Date                                                                                                                                                                                                                                                                                                                               COURT'S OR JUDGE'S ORDERS
No.          directions and
               Registrar's
               order with
               Signatures
                              WPMS 2503/2022
                              Hon'ble Manoj Kumar Tiwari, J.

Mr. Siddhartha Singh, Advocate, for the petitioner.

Mr. Nikhil Singhal, Advocate, for the respondents.

(2) By means of this writ petition, petitioner has challenged the judgment and order dated 27.9.2022, passed by District Judge, Haridwar in Civil Revision No. 19 of 2022. By the said judgment and order, Trial Court's order dated 25.3.2022, whereby petitioner's application for comparison of thumb impression on the Will with other registered documents executed by late Parvati Devi was rejected, has been affirmed.

(3) After arguing for a while, Mr. Siddhartha Singh, learned Counsel for the petitioner, submits that application made by the petitioner-defendant for comparison of thumb impression of late Parvati Devi was ill-advised and misconceived, therefore he may be permitted to withdraw the writ petition and also the application.

(4) Permission is granted. Writ petition and the application filed by the petitioner before the Trial Court are dismissed as withdrawn.

(Manoj Kumar Tiwari, J.)

7.8.2025 Pr PRABODH KUMAR Digitally signed by PRABODH KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2025.08.07 17:45:11 +05'30' 2025:UHC:6945