Citation : 2026 Latest Caselaw 2275 UK
Judgement Date : 23 March, 2026
2026:UHC:2031
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS/144/2022
Hon'ble Manoj Kumar Tiwari, J
1.
Mr. Jagat Singh Mehta, Advocate holding brief of Mr. Maneesh Bisht, learned counsel for the petitioner.
2. Mr. D.K. Bankoti Joshi, learned Standing Counsel for the State of Uttarakhand.
3. Learned counsel for the petitioner seeks permission to withdraw the writ petition for which he has filed withdrawal application.
4. In the interest of justice, withdrawal application (IA No. 5 of 2026) is allowed.
5. Accordingly, the writ petition is dismissed as withdrawn.
(Manoj Kumar Tiwari, J) 23.03.2026 Aswal NITI RAJ SINGH
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea
ASWAL 30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58 A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.03.23 05:23:49 -07'00' 2026:UHC:2031
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