Dan Singh Rathaur vs Assistant Commissioner Sgst And ...
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Uttarakhand High Court

Dan Singh Rathaur vs Assistant Commissioner Sgst And ... on 15 May, 2025

                                                              2025:UHC:3953-DB


      HIGH COURT OF UTTARAKHAND AT NAINITAL
    HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                        AND
         HON'BLE SRI JUSTICE ALOK MAHRA
                  15th MAY, 2025

           WRIT PETITION (M/B) NO. 231 OF 2025
Dan Singh Rathaur                                       ......Petitioner
Versus
Assistant Commissioner SGST and another. ..Respondents
           WRIT PETITION (M/B) NO. 232 OF 2025
Dan Singh Rathaur                                       ......Petitioner
Versus
Assistant Commissioner SGST and another. ..Respondents
           WRIT PETITION (M/B) NO. 233 OF 2025
Dan Singh Rathaur                                       ......Petitioner
                                   Versus
 Assistant Commissioner SGST and another. ..Respondents
                                     &
           WRIT PETITION (M/B) NO. 234 OF 2025
Dan Singh Rathaur                                       ......Petitioner
Versus
Assistant Commissioner SGST and another. ..Respondents

Counsel for the petitioner     :      Mr. Rohit Arora, learned counsel.
Counsel for the State          :      Mr. Puja Banga, learned Brief Holder.
Counsel for respondent No.2    :      Mr. Siddharth Sah, learned counsel.


JUDGMENT :

(per Mr. G. Narendar, C.J.)

Learned counsel for the petitioner submits that

errors have crept-in in filing of the writ petitions and hence,

liberty may be granted to the petitioner to withdraw the

writ petitions and re-file the same after correcting the

errors in the pleadings and for production of the

2025:UHC:3953-DB

documents, including the impugned order.

2. The submission of the learned counsel for the

petitioner is placed on record.

3. The writ petitions are dismissed as withdrawn by

reserving the liberty as prayed for to file writ petitions on

the same cause of action, subject to the petitioner filing

fresh writ petitions within three weeks.

4. Pending application, if any, also stands disposed

of.

5. There shall be no order as to costs.

________________

G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dt: 15th May, 2025 Rathour

PRAVINDR Digitally signed by PRAVINDRA SINGH RATHOUR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,

A SINGH 2.5.4.20=23699ccc2fd40ad81b6fd13323779d9e3aeb10 97d17dbb53d481cabd25946eed, postalCode=263001, st=UTTARAKHAND, serialNumber=1F65499E931DF71CDAF92A40CC6179B 8E010331BA695239171F906FD5C45C4E8,

RATHOUR cn=PRAVINDRA SINGH RATHOUR Date: 2025.05.17 10:28:34 +05'30'