M/S Poddar Ispat Pvt. Ltd vs Office Of The Deputy Commissioner And ...
2025 Latest Caselaw 2850 UK

Uttarakhand High Court

M/S Poddar Ispat Pvt. Ltd vs Office Of The Deputy Commissioner And ... on 10 June, 2025

                                                                    2025:UHC:4722-DB


          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
              HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                 AND
                   HON'BLE SRI JUSTICE ALOK MAHRA
                        10TH JUNE, 2025
              WRIT PETITION (M/B) No. 305 OF 2025
M/s Poddar Ispat Pvt. Ltd.                                              ...Petitioner
                                      Versus
Office of the Deputy Commissioner and another.                      ...Respondents
 Counsel for the petitioner.    :   Mr. Rakesh Prasad Singh, learned counsel.

 Counsel for the respondents.   :   Ms. Puja Banga, learned Brief Holder.

JUDGMENT :

(per Sri G. Narendar, C.J.) Counsel for the petitioner submits that several errors have inadvertently crept into the drafting, and hence he prays leave of the Court to withdraw the Writ Petition, with liberty to file a fresh Writ Petition on the same cause of action.

2. Counsel for the respondents submits that they have no objection for withdrawal of the Writ Petition and grant of liberty.

3. The submission is placed on record. The Writ Petition is dismissed as withdrawn, with liberty to the petitioner to file a fresh Writ Petition on the same cause of action within two weeks, after carrying out the necessary corrections, and furnishing better particulars.

4. Writ Petition stands ordered accordingly.

As a sequel thereto, the miscellaneous petitions, if any pending, shall stand closed.

_______________ G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dt: 10th June, 2025 Rahul