Shivangi And Another. ...Petitioners vs State Of Uttarakhand And Others
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Uttarakhand High Court

Shivangi And Another. ...Petitioners vs State Of Uttarakhand And Others on 19 August, 2025

                                                                    2025:UHC:7288-DB


         IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
            HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                               AND
              HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                      19TH AUGUST, 2025
             WRIT PETITION (CRL) No. 895 OF 2025
Shivangi and another.                                               ...Petitioners
                            Versus
State of Uttarakhand and others.                                   ...Respondents
Counsel for the petitioners.    :   Mr. Ankush Singhal, learned counsel.
Counsel for respondent nos. 1   :   Mr. J.S. Virk, learned DAG for the State of
to 3.                               Uttarakhand.

JUDGMENT :

(per Sri G. Narendar, C.J.) After arguing for some time, learned counsel for the petitioner prays leave to withdraw the present Writ Petition, with liberty to file a fresh Writ Petition, after providing better particulars.

2. The submission of learned counsel is placed on record.

3. The Writ Petition stands dismissed as withdrawn, reserving liberty, as prayed for.

As a sequel thereto, the miscellaneous petitions, if any pending, shall stand closed.

_______________ G. NARENDAR, C.J.

___________________ SUBHASH UPADHYAY, J.

Dt: 19th August, 2025 Rahul