Citation : 2026 Latest Caselaw 1574 UK
Judgement Date : 26 February, 2026
Office Notes,
reports,
orders or
proceedings
SL.
Date or directions
No
and 2026:UHC:1347-DB
Registrar's COURT'S OR JUDGES'S ORDERS
order with
Signatures
26.02.2026 WPMB No. 160 of 2025
Gulati & Brothers Bheemgoda .....Petitioner
Vs.
State of Uttarakhand & others ....Respondents
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Subhash Upadhyay, J.
1. Mr. T.P.S. Takuli, learned counsel for the petitioner.
2. Mr. Sunil Khera, learned Deputy Advocate General with Mr. J.C. Pande, learned Standing Counsel for the State.
3. Mr. Sandeep Kothari, learned counsel for respondent no.3.
4. Mr. Nikhil Singhal, learned counsel for respondent no.5.
5. Mr. T.P.S. Takuli, learned counsel for the petitioner states that he is not pressing the writ petition and it may be dismissed as not pressed.
6. Accordingly, the writ petition is dismissed as not pressed.
(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 26.02.2026 26.02.2026 NISHANT
NISHANT
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc00ec2
KUMAR b7462b452b326, postalCode=263001, st=UTTARAKHAND, serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63A055 CFD1961690560487E670C, cn=NISHANT KUMAR Date: 2026.02.27 12:33:16 +05'30'
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!