Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Calcutta High Court (Appellete Side)

Uber India Systems Pvt. Ltd. & Anr vs The State Of West Bengal & Ors on 9 December, 2025

09.12.2025 Ct. no.10 Sl. 101 & 102 b.r.

WPA 8986 of 2022 Uber India Systems Pvt. Ltd. & Anr.

Vs. The State of West Bengal & Ors.

With WPA 9051 of 2022 Ashok Kumar Roy & Ors.

-vs-

The State of West Bengal & Ors. Mr. Pratik Shanu Ms. Shreya Singh .... For the petitioners in WPA 8986 of 2022.

Mr. Soumalya Ganguli .... For the petitioners in WPA 9051 of 2022.

Mr. Amal Kumar Sen, Ld. AAG Mr. Lal Mohan Basu .... For the State in both the writ petitions.

Parties are represented through their learned counsels.

The petitioners in both the instant writ petitions pray for withdrawal of the writ petitions by filing two separate instructions received from his clients, the same are taken on record.

In view of the above, both the writ petitions being WPA 8986 of 2022 and WPA 9051 of 2022 stand dismissed as withdrawn.

Photostat certified copy of this order, if applied for, be furnished expeditiously.

2

(Smita Das De, J.)