23 September vs The Central Board Of Direct Taxes And ...
2025 Latest Caselaw 4588 UK

Uttarakhand High Court

23 September vs The Central Board Of Direct Taxes And ... on 23 September, 2025

                                                                   2025:UHC:8498-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR

                                AND

  THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY

         Writ Petition Misc. Bench No. 445 of 2024
                        23 September, 2025


  Col Ravindra Kumar Bhandari                                             --Petitioner

                                 Versus

  The Central Board of Direct Taxes and Others (CBDT)
                                                        --Respondent
  ----------------------------------------------------------------------
  Presence:-
  Mr. Sanjay Raturi, learned counsel holding brief of Mr. Pulak Raj
  Mullick, learned counsel for the petitioner.
  Mr. Hari Mohan Bhatia, learned counsel for the respondents.
  ----------------------------------------------------------------------
  JUDGMENT :

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

Withdrawal application (IA/2/2025) is

preferred praying leave to withdraw the Writ Petition.

2. The same is placed on record.

3. Writ Petition is dismissed as withdrawn.

(G. NARENDAR, C. J.)

(SUBHASH UPADHYAY, J.) Dated: 23.09.2025 R/SS

SUKHBANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=71978f9c61bfde0ba69967c787b1764ea7bc7dd129a8a6380d

SINGH 49b1885e628615, postalCode=263001, st=UTTARAKHAND, serialNumber=2D8B71B8D8E345F6B7F95B1DD4FB4BEBD2B7D72C42 261361AED33172F152148D, cn=SUKHBANT SINGH Date: 2025.09.26 15:37:55 +05'30'