8 November vs Uttarakhand Rural Roads Development ...
2025 Latest Caselaw 5583 UK

Uttarakhand High Court

8 November vs Uttarakhand Rural Roads Development ... on 18 November, 2025

                                                                               2025:UHC:10213-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR

                                                              AND

  THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY

                               Writ Petition (M/B) No. 50 of 2025
                                                         18 November, 2025


 M/s Shree Ganpati Construction                                               ---Petitioner

                                                              Versus

 Uttarakhand Rural Roads Development Agency
 & Others                                     ---Respondents
 --------------------------------------------------------------
 Presence:-
 Mr. Aayush Pokhariyal, learned counsel holding brief of Mr. Abhijay Negi,
 learned counsel for the petitioner
 --------------------------------------------------------------
 JUDGMENT :

(per Sri G. Narendar, C.J.)

1. IA No.8/2025 is preferred by the petitioner

praying leave of the Court to withdraw the writ petition.

2. Submission is placed on record.

3. Writ petition is dismissed as withdrawn.

(G. NARENDAR, C. J.)

(SUBHASH UPADHYAY, J.) Dated: 18.11.2025 R/SS

RAJINI

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

2.5.4.20=97cfa6e4cbd49c07b876db48448ac3701a9 ae475a2547e4b7f1d9b1f17d01342,

GUSAIN postalCode=263001, st=UTTARAKHAND, serialNumber=8D039BC77BD1A2222B4DF4FC80D4 557562F95BEBA013F530616A158A0A878BD8, cn=RAJINI GUSAIN Date: 2025.11.20 10:14:11 +05'30'