SPA/308/2016
2025 Latest Caselaw 4342 UK

Uttarakhand High Court

SPA/308/2016 on 15 September, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                   COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               (MCC No.11236 of 2025)
                               In
                               SPA No.308 of 2016
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ashish Naithani, J.

Mr. Siddhartha Sah, learned counsel for the appellant.

2. Mr. Sushil Vashishta, learned Standing Counsel for the State of Uttarakhand/respondent nos.1 & 2.

3. Ms. Ruchika Negi, learned counsel holding brief of Mr. Sandeep Kothari, learned counsel for respondent no.3.

4. Mr. Gaurav Singh, learned counsel for respondent no.4 appearing through V.C.

5. This writ petition was decided vide judgment dated 24.04.2025. Today, matter is listed on a review application.

6. After arguing for a while Mr. Siddhartha Sah, learned counsel, on instructions, seeks permission to withdraw Review Application with liberty to file review before learned Single Judge. He further submits that whatever time was spent in pursing the remedy before this Court, may be exempted.

7. Review application is accordingly permitted to be withdrawn with liberty to the review applicant to move for review before learned Single Judge. Applicant shall also be at liberty to claim benefit of Section 14 of Limitation Act.

8. Accordingly, Review application is dismissed as withdrawn with the aforesaid liberty.

(Ashish Naithani, J.) (Manoj Kumar Tiwari, J.) 15.09.2025 Arti