Unknown vs State Of Uttarakhand And Ors
2026 Latest Caselaw 1379 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Ors on 23 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports,
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                                      WPMS No.2214 of 2023
                                      Pandit Govind Ballabh Pant Shiksha Samiti
                                                                      --Petitioner
                                                         Versus
                                      State of Uttarakhand and Ors.
                                                                     --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Siddhant Manral, learned counsel for petitioner.

2. Mr. M.S. Bisht, learned Brief Holder for the State of Uttarakhand/respondent Nos.1 to 6 and 9 and 10.

3. Ms. Divya, learned counsel holding brief of Mr. Anil Kumar Joshi, learned counsel for respondent No.7.

4. Petitioner has moved recall application (MCC/3/2025) along with delay condonation application (IA/4/2025).

5. Learned counsel for petitioner submits that there occurred some mistake in the affidavit filed in support of recall application, therefore, he wants to withdraw the same.

6. The permission, sought for, is granted.

7. Accordingly, recall application (MCC/3/ 2025) is dismissed as withdrawn with liberty to move a fresh recall application along with delay condonation application.

8. Since, the recall application is dismissed as withdrawn, delay condonation application (IA/4/2025) has rendered infructuous, accordingly, the same is dismissed as infructuous.

(Pankaj Purohit, J.) 23.02.2026 PN