Citation : 2025 Latest Caselaw 6313 UK
Judgement Date : 15 December, 2025
2025:UHC:11176-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/B) NO. 1008 OF 2025
15TH DECEMBER, 2025
Mohd. Rabban ...... Petitioner
Versus
State of Uttarakhand and others ...... Respondents
Counsel for the petitioner : Mr. Vikramaditya, learned counsel
holding brief of Mr. Nagesh
Aggarwal, learned counsel
Counsel for the respondents : Mr. Sachin Mohan Singh Mehta,
learned Standing Counsel for the
State / respondent Nos. 1 and 2
: Mr. Aditya Pratap Singh, learned
counsel for respondent No. 3
The Court made the following:
JUDGMENT:
(per Hon'ble The Chief Justice Sri G. Narendar)
Mr. Vikramaditya, learned counsel holding brief
of Mr. Nagesh Aggarwal, leaned counsel for the petitioner
2025:UHC:11176-DB submits that he has been instructed to submit to the
Court to withdraw the instant writ petition.
2) The submission is placed on record.
3) The writ petition is dismissed as withdrawn.
4) Pending application, if any, also stands disposed
of.
________________ G. NARENDAR, C.J.
_________________ SUBHASH UPADHYAY, J.
Dt: 15TH DECEMBER, 2025 Negi
HIMANS
2.5.4.20=bb3b60774012c1ef1dae20d13aaf1 16e73351fdaf6878326386908a7f90d5757,
HU NEGI postalCode=263001, st=UTTARAKHAND, serialNumber=75BD9D0FB7F4A80990FC51A 722A6BC552D470EB4FD2F88DDF7C18DB2A 1524A4D, cn=HIMANSHU NEGI Date: 2025.12.17 13:17:59 +05'30'
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