Unknown vs State Of Uttarakhand And Others
2025 Latest Caselaw 1928 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 13 August, 2025

                                                     2025:UHC:7127-DB




IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
 THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
                               AND
        THE HON'BLE JUSTICE MR. ALOK MAHRA
             Appeal From Order No. 257 of 2025
                         13th August, 2025



 Hindustan Construction Co Ltd                       ........Appellant

                                Versus

 State Of Uttarakhand and Others                 ........Respondents
 ----------------------------------------------------------------------
 Presence:-
 Mr. Shobhit Saharia, learned counsel along with Mr. Raunak Pant
 learned counsel for the appellant.
 Ms. Puja Banga, learned Brief Holder for the State through Video
 Conferencing.
 Mr. Ajar Rab, learned counsel for respondent nos. 2 & 3 through
 Video Conferencing.
 ----------------------------------------------------------------------

 JUDGMENT :

(per G. NARENDAR, J.)

Heard the learned counsel for the appellant

and the learned counsel for the State and the learned

counsel for private respondents.

2. Ms. Puja Banga, learned Brief Holder for the

State has placed on record the response of the

Department to the queries formulated by this Court

and, in the response, it is stated that the respondent

has released the amount of ₹2,74,500/-, retained

2025:UHC:7127-DB earlier, and that the amount was released to the

appellant, on 03.07.2025. The instructions are taken

on record.

3. In that view of the matter, the appeal, in our

considered opinion, is misconceived.

4. Learned counsel for the appellant prays time

to secure confirmation regarding the release of the

amount.

5. Be that as it may, in the light of the

statement made before this Court by the counsel and

a copy of the instructions placed before this Court, we

are of the opinion that the appeal does not survive for

any further consideration. Accordingly, the appeal is

dismissed as having been rendered infructuous.

6. In the event, the appellant contends that he

has not received the amount, it is open for the

appellant to approach this Court for recall of the

order.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 13.08.2025 Mamta