2Nd December vs M/S Sawhney Infra Llp
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Uttarakhand High Court

2Nd December vs M/S Sawhney Infra Llp on 2 December, 2025

                                                    2025:UHC:10736-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 (M/S) NO. 2300 OF 2025


                         2ND DECEMBER, 2025



M/s Parks Ventures LLP & others              ......          Petitioners


Versus


M/s Sawhney Infra LLP
and others                                   ......         Respondents




Counsel for the petitioners   :       Dr. Ajar Rab, learned        counsel
                                      through video conferencing

Counsel for the respondents   :       Mr. Aditya Singh, learned counsel



The Court made the following:


JUDGMENT:

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

Learned counsel Dr. Ajar Rab, appearing on

behalf of the petitioners, submits that the parties have

reached an amicable settlement and, hence, he would

request leave of the Court to withdraw the present writ

petition.

2025:UHC:10736-DB

2) The submission is placed on record.

3) Counsel for the respondents submits that he has

no objection to the same.

4) His submission is also placed on record.

5) The writ petition stands dismissed as withdrawn.

6) Pending application, if any, also stands disposed

of.

________________ G. NARENDAR, C.J.

_________________ SUBHASH UPADHYAY, J.

Dt: 2ND DECEMBER, 2025 Negi

HIMANS UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=bb3b60774012c1ef1dae20d 13aaf116e73351fdaf6878326386908a 7f90d5757, postalCode=263001,

HU NEGI st=UTTARAKHAND, serialNumber=75BD9D0FB7F4A8099 0FC51A722A6BC552D470EB4FD2F88 DDF7C18DB2A1524A4D, cn=HIMANSHU NEGI Date: 2025.12.04 10:59:51 +05'30'