Citation : 2025 Latest Caselaw 1319 UK
Judgement Date : 24 July, 2025
2025:UHC:6534-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
AND
HON'BLE SRI JUSTICE ALOK MAHRA
24TH JULY, 2025
WRIT PETITION (CRL) No. 757 OF 2025
Neelam and another. .....Petitioners
Versus
State of Uttarakhand and others. ...Respondents
Counsel for the petitioners. : Mr. Basant Singh, Mr. Rashid Husain
and Mr. Ankush Singhal, learned
counsel.
Counsel for the respondents : Mr. J.S. Virk, learned Deputy
Advocate General with Mr.R.K. Joshi,
learned Brief Holder for the State.
JUDGMENT :
(per Sri G. Narendar, C.J.)
Learned counsels for the petitioners pray leave to
withdraw the writ petition.
2. The submission is placed on record.
3. The writ petition is dismissed as withdrawn.
4. There shall be no order as to costs.
5. Pending application, if any, also stands dismissed.
_______________ G. NARENDAR, C.J.
_____________ ALOK MAHRA, J.
Dt: 24th July, 2025 Rathour
PRAVINDR
A SINGH UTTARAKHAND, 2.5.4.20=23699ccc2fd40ad81b6fd13323779 d9e3aeb1097d17dbb53d481cabd25946eed , postalCode=263001, st=UTTARAKHAND,
RATHOUR serialNumber=1F65499E931DF71CDAF92A 40CC6179B8E010331BA695239171F906FD5 C45C4E8, cn=PRAVINDRA SINGH RATHOUR Date: 2025.07.29 11:19:32 +05'30'
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