Citation : 2026 Latest Caselaw 1678 UK
Judgement Date : 9 March, 2026
2026:UHC:1459
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
Withdrawal Application (IA No. 4 of 2026)
Withdrawal Application (IA No.3 of 2026)
Withdrawal Application (IA No. 3 of 2026)
Withdrawal Application (IA No. 3 of 2026)
In
I
WPSS/1684/2022
WPSS/1731/2022
WPSS/1734/2022
WPSS/1735/2022
Hon'ble Manoj Kumar Tiwari, J.
Mr. Abhishek Rawat, Advocate, holding brief of Mr. Prabhat Bohra, Advocate for the petitioners.
2. Ms. Ruchika Negi, Advocate, holding brief of Mr. Sandeep Kothari, Advocate for the respondents.
3. These withdrawal applications have been filed on behalf of petitioners.
4. Learned counsel for the petitioners submits that petitioners do not want to press the writ petition and they may be permitted to withdraw the same.
5. For the reasons indicated in the withdrawal applications, the same are allowed.
6. Consequently, the writ petitions are dismissed as withdrawn.
(Manoj Kumar Tiwari, J.) 09.03.2026 Navin NAVEEN
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT
2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82a1
CHANDRA 31bb4e4403d3c0a15, postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF56 D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.09 16:57:42 +05'30'
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