Trinity Institute Of vs Kumaun University And Others
2026 Latest Caselaw 2001 UK

Uttarakhand High Court

Trinity Institute Of vs Kumaun University And Others on 16 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.542 of 2026
                                  Trinity Institute of
                                  Professional Studies                                         ............Petitioner
                                                           Vs.
                                  Kumaun University and others                                 ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Dr. Govind Singh Latwal, learned counsel for the petitioner.

2. Mr. Rajeev Singh Bisht, learned counsel for the respondent no.1.

3. Mr. Suyash Pant, learned Standing Counsel for the State/respondent nos.2 and 3.

4. Mr. Vijay Bhatt, learned counsel for the respondent no.4, through video conferencing.

5. Mr. Saurabh Buddhori, learned counsel holding brief of Mr. Yogesh Kumar Pacholia, learned counsel for the respondent no.5.

6. Learned counsel for the petitioner made a statement at bar that he wants to withdraw the writ petition with liberty to file fresh petition with better particulars.

7. Permission so sought is granted.

8. Accordingly writ petition is dismissed as withdrawn with liberty as aforesaid.

(Pankaj Purohit, J.) 16.03.2026 SK