Unknown vs High Court Of Uttarakhand And
2025 Latest Caselaw 3162 UK

Uttarakhand High Court

Unknown vs High Court Of Uttarakhand And on 20 June, 2025

                                                            2025:UHC:5572-DB
              IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                        AND
                   HON'BLE SRI JUSTICE ALOK MAHRA

                        WRIT PETITION (S/B) No. 222 OF 2025
                                        20th June, 2025
Bhavdeep Ravtey                          ......                 Petitioner


                                         Versus

High Court of Uttarakhand and
and Others                               ......                 Respondents

Presence:-
Mr. Vinay Kumar, learned counsel for the petitioner.
Mr. Piyush Garg, learned counsel for the respondents.
------------------------------------------------------------------------------

JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

Learned counsel for the petitioner prays leave to withdraw the writ

petition with liberty to prefer an administrative appeal, as provided

under Chapter III, Rule 4(A) of the High Court Rules.

2. Learned Standing Counsel for the High Court submits that the

alternate remedy of appeal has not been exhausted and in that view, the

writ petition is also pre-mature.

3. The submission is placed on record.

4. The writ petition is disposed of, as withdrawn, with liberty to

exercise the alternate remedy of appeal, as noted supra.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.

Dt: 20th June, 2025 Ujjwal