CRLA/640/2024
2026 Latest Caselaw 2398 UK

Uttarakhand High Court

CRLA/640/2024 on 25 March, 2026

Author: Pankaj Purohit

Bench: Manoj Kumar Tiwari, Pankaj Purohit

              Office Notes,
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      Date    or directions                                                                                        COURT'S OR JUDGE'S ORDERS
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                               CRLA/640/2024
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

1. Mr. Vikas Kumar Guglani, learned counsel for the appellant.

2. Mr. J.S. Virk, learned Additional Advocate General for the State of Uttarakhand.

3. On the oral prayer made by learned counsel for the appellant, the appeal is permitted to be withdrawn with liberty to file fresh, with correct particulars.

4. Accordingly, the appeal is dismissed as withdrawn with the aforesaid liberty.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 25.03.2026

Aswal NITI RAJ SINGH

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

2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369

ASWAL 512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C 1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.03.25 04:45:58 -07'00'