Dr. Bharti Singhal vs State Of Uttarakhand And Others
2025 Latest Caselaw 1134 UK

Uttarakhand High Court

Dr. Bharti Singhal vs State Of Uttarakhand And Others on 6 June, 2025

                                                                                                             2025:UHC:4624-DB


                                 IN THE HIGH COURT OF UTTARAKHAND
                                            AT NAINITAL
                                                          HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                                                             AND
                                                               HON'BLE SRI JUSTICE ALOK MAHRA
                                                                        06TH JUNE, 2025
                                                          WRIT PETITION (S/B) No. 204 OF 2025

Dr. Bharti Singhal.                                                                                          ...Petitioner
                                                                               Versus

State of Uttarakhand and others.                                                                            ...Respondents
 Counsel for the petitioner.                                             :   Mr. Dushyant Mainali, learned counsel.

 Counsel for the respondents. Mr. S.S. Chaudhary, learned Standing       :
                              Counsel for the State of Uttarakhand.
JUDGMENT :

(per Sri G. Narendar, C.J.) The instant Writ Petition is preferred by the petitioner, apprehending her transfer to a place, not opted by her. The Writ Petition is in the nature of a preemptive action, or in the nature of a prohibition. Neither is permissible in law. There being no order, in violation of the rights of the petitioner, the Writ Petition, in our view, is premature.

2. Counsel for the petitioner seeks leave to withdraw the Writ Petition, with liberty to approach this Court, in the event any order, adverse to the interest of the petitioner is passed.

3. Reserving such liberty, the Writ Petition is dismissed as withdrawn.

_______________ G. NARENDAR, C.J.

_____________ ALOK MAHRA, J.

Dt: 06th June, 2025 Rahul

RAHUL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3e66e61 bf4c848741983ed8c39e4145cf1dab,

PRAJAPATI postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A192FC AD15C390A1AAD7B39857D2540AE4C28A4898, cn=RAHUL PRAJAPATI Date: 2025.06.06 15:13:36 +05'30'