Unknown vs State Of Uttarakhand And Others
2025 Latest Caselaw 1272 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 22 July, 2025

                                                                                2025:UHC:6449-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
     THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
                                                            AND
        THE HON'BLE JUSTICE MR. ALOK MAHRA
                                          Writ Petition (M/S) No.296 of 2024
                                                         22nd July, 2025
M/s Mahakali Construction                                                         --Petitioner

                        Versus
State of Uttarakhand and Others                                                --Respondents
----------------------------------------------------------------------
Presence:-
Mr. Sagar Malara, learned counsel holding brief of Mr. Yogesh Pacholia,
learned counsel for the petitioner.
Mr. Yogesh Tiwari, learned Standing Counsel for the State.
Mr. Ashish Joshi, learned counsel for respondent no.4.
----------------------------------------------------------------------
JUDGMENT :

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

Learned counsel for the petitioner submits that

petitioner may be permitted to withdraw the writ petition. In

this regard, an application has also been preferred.

2. The application (IA No.4 of 2025) is placed on

record. The submission of the learned counsel for the

petitioner is also placed on record.

3. Writ petition is dismissed as withdrawn.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 22.07.2025 BS

BALWANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c 02fe2eacbf28cdf4ba7ce8640c5820,

SINGH postalCode=263001, st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F48346EB55 3DE5185F418755DC00A7A13C14A680C3FA90, cn=BALWANT SINGH Date: 2025.07.24 10:20:51 +05'30'