WPMS/1965/2021
2026 Latest Caselaw 1761 UK

Citation : 2026 Latest Caselaw 1761 UK
Judgement Date : 10 March, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/1965/2021 on 10 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                                    COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPMS/1965/2021
                               Hon'ble Manoj Kumar Tiwari, J

                                    Mr. Ajay Veer Pundir, Advocate for
                               the petitioner.

                               2.   Mr.   Pradeep     Hairiya, Standing
                               Counsel for the State of Uttarakhand /
                               respondent nos. 1 to 5.

3. Mr. M.C.Pant, Advocate for respondent no. 6.

4. Mr. Ajay Veer Pundir, learned counsel appearing for the petitioner submits that in view of the order of even date passed in Writ Petition (M/S) No. 1725 of 2016, he does not wish to press this writ petition and he may be permitted to withdraw the writ petition.

5. The writ petition is, accordingly, disposed of by providing that if Authorised Controller is managing the affairs of the institution in question, then he shall continue to do so till duly elected Committee of Management is put in place.

(Manoj Kumar Tiwari, J) 10.03.2026 Navin NAVEEN

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

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006 da82a131bb4e4403d3c0a15, postalCode=263001,

CHANDRA st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA87564 3AF56D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.11 10:20:49 +05'30'