29Th August vs State Of Uttarakhand & Others
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Uttarakhand High Court

29Th August vs State Of Uttarakhand & Others on 29 August, 2025

                                                         2025:UHC:7690-DB



   IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL


            HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                 AND
              HON'BLE SRI JUSTICE SUBHASH UPADHYAY




               WRIT PETITION (PIL) NO. 132 OF 2025




                             29TH AUGUST, 2025


Sanjay Kumar                                     ......         Petitioner


Versus


State of Uttarakhand & others                    ......         Respondents




Counsel for the petitioner        :       Mr. Sadaf Gaur and Mr. Rajveer
                                          Singh, learned counsel

Counsel for the respondents       :       Mr. P.C. Bisht, learned Additional
                                          Chief Standing Counsel for the State



The Court made the following:



JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

Learned counsel for the petitioner seeks leave of

the Court to withdraw the instant petition with liberty to

file a fresh petition after curing the defects.

2025:UHC:7690-DB

2) Reserving such liberty, the writ petition is

dismissed as withdrawn.

3) Pending application, if any, also stands disposed

of.

________________ G. NARENDAR, C.J.

_________________ SUBHASH UPADHYAY, J.

Dt: 29TH AUGUST, 2025 Negi

HIMANS DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=bb3b60774012c1ef1dae20d13aa f116e73351fdaf6878326386908a7f90d575

HU NEGI 7, postalCode=263001, st=UTTARAKHAND, serialNumber=75BD9D0FB7F4A80990FC5 1A722A6BC552D470EB4FD2F88DDF7C18 DB2A1524A4D, cn=HIMANSHU NEGI Date: 2025.08.30 13:00:04 +05'30'