Madan Mohan vs State Of Uttarakhand & Others
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Uttarakhand High Court

Madan Mohan vs State Of Uttarakhand & Others on 3 December, 2025

                                                     2025:UHC:10770-DB

     HIGH COURT OF UTTARAKHAND AT NAINITAL
 HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                       AND
      HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                     03RD DECEMBER, 2025
            SPECIAL APPEAL NO. 277 OF 2024
Madan Mohan                                          ......Appellant.
                       Versus
State of Uttarakhand & others                     .......Respondents.

Counsel for the Appellant      :       Mr. Sanjay Bhatt, learned counsel.
Counsel for the State          :       Mr. B.S. Parihar, learned Additional
                                       Chief Standing Counsel.
Counsel for Respondent No.3    :       Mr. Pankaj Miglani, learned counsel.
JUDGMENT :

(per Mr. G. Narendar, C.J.)

Learned counsel for the appellant prays leave to

withdraw the instant special appeal.

2. The submission is placed on record.

3. The special appeal is dismissed as withdrawn.

4. There shall be no order as to costs.

5. As a sequel thereto, pending application, if any,

shall stand closed.

________________ G. NARENDAR, C.J.

__________________ SUBHASH UPADHYAY, J.

Dated: 03rd December, 2025 NISHANT