WPSB/262/2025
2025 Latest Caselaw 3395 UK

Uttarakhand High Court

WPSB/262/2025 on 30 June, 2025

                                                            2025:UHC:5519-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. 262 OF 2025
                                  30th June, 2025


Shankar Bora                              ......                   Petitioner


                                    Versus

State of Uttarakhand and
and Others                                 ......                  Respondents

Presence:-
Mr. Harshit Sanwal, learned counsel for the petitioner.
Mr. P.C. Bisht, learned Standing Counsel for the State.

---------------------------------------------------------------------

JUDGMENT:

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

The counsel for the petitioner prays leave to

withdraw the writ petition and re-file the same on the

same cause of action after providing better particulars.

2. Reserving such liberty, the writ petition stands

dismissed as withdrawn.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.

Dt: 30th June, 2025 Ujjwal