Ms Shri Balji Automobiles vs Joint Commissioner And Others
2026 Latest Caselaw 2457 UK

Uttarakhand High Court

Ms Shri Balji Automobiles vs Joint Commissioner And Others on 27 March, 2026

                                                                                                    2026:UHC:2192-DB


                         IN THE HIGH COURT OF UTTARAKHAND
                                    AT NAINITAL
        HON'BLE THE CHIEF JUSTICE SHRI MANOJ KUMAR GUPTA
                               AND
             HON'BLE SHRI JUSTICE SUBHASH UPADHYAY
                                                            27TH MARCH, 2026
                                                   WRIT PETITION (M/B) No. 656 OF 2025

MS Shri Balji Automobiles.                                                                          ...Petitioner
                          Versus
Joint Commissioner and others.                                                                 ...Respondents
Counsel for the petitioner.                                               :   None.

ORDER :

(per Shri Manoj Kumar Gupta, C.J.)

1. None present on behalf of the petitioner.

2. The defects pointed out by the Registry have not

been removed. Even court-fees has not been paid.

3. The Writ Petition is dismissed.

4. All pending applications stand disposed of

accordingly.

______________________ MANOJ KUMAR GUPTA, C.J.

___________________ SUBHASH UPADHYAY, J.

Dt: 27th March, 2026 Rahul

RAHUL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3e66e61 bf4c848741983ed8c39e4145cf1dab,

PRAJAPATI postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A192FC AD15C390A1AAD7B39857D2540AE4C28A4898, cn=RAHUL PRAJAPATI Date: 2026.03.27 15:52:53 +05'30'