Dilshad vs State Of Uttarakhand & Others
2026 Latest Caselaw 1076 UK

Uttarakhand High Court

Dilshad vs State Of Uttarakhand & Others on 16 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                           WPMS No.722 of 2025
                           Dilshad                                                              ....Petitioner

                                                                    Vs.
                           State of Uttarakhand & others
                                                                                                  ......Respondents
                           Hon'ble Pankaj Purohit, J.

Mr. Parikshit Saini, learned counsel for the petitioner.

2. Mr. M.S. Bisht, learned Brief Holder for the State.

3. Mr. Sanjay Bhatt, learned counsel for respondent no.3.

4. Mr. Gaurav Singh, learned counsel for respondent no.5.

5. Mr. Nikhil Singhal, learned counsel for respondent no.6.

6. Learned counsel for the petitioner submits that petitioner-Dilshad wants to withdraw the present writ petition.

7. Petitioner-Dilshad is also present before this Court through V.C. duly identified by Mr. Parikshit Saini, learned counsel for the petitioner.

8. The Court interacted with him and he said that he wants to withdraw the present writ petition.

9. In such view of the matter, permission to withdraw the writ petition is granted.

10. The writ petition is dismissed as withdrawn.

(Hon'ble Pankaj Purohit, J.) 16.02.2026 AK