Uttarakhand High Court
WPCRL/1092/2024 on 5 June, 2025
Author: Pankaj Purohit
Bench: Manoj Kumar Tiwari, Pankaj Purohit
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPCRL No.1092 of 2024
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Pankaj Purohit, J.
Mr. Mohd. Safdar, Advocate for the petitioners.
2. Mr. K.S. Bora, D.A.G. for the State. Delay Condonation Application (IA No.2 of 2024)
3. There is a delay of 28 days in filing the recall application.
4. Prayer for condonation of delay is not opposed by State counsel.
5. For the reasons stated in the delay condonation application, the same is allowed. Delay of 28 days in filing the recall application is condoned. Recall Application (MCRC No.3 of 2024)
6. This writ petition was disposed-off vide order dated 01.10.2024 with a direction to the S.H.O. P.S. Pathri, District Haridwar to provide protection to the petitioners for a period of six weeks.
7. Mr. Mohd. Safdar, Advocate for the petitioners submits that in view of changed circumstances, he has been instructed not to press the recall application.
8. In view of the statement made by counsel for the petitioners, the recall application is dismissed as not pressed.
(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 05.06.2025 SK