Rhonpal Biot5Ech Pvt. Ltd vs State Of Uttarakhand And Others
2025 Latest Caselaw 4953 UK

Uttarakhand High Court

Rhonpal Biot5Ech Pvt. Ltd vs State Of Uttarakhand And Others on 16 October, 2025

                                                             2025:UHC:9312-DB


       HIGH COURT OF UTTARAKHAND AT NAINITAL
     HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                        AND
       HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                              16TH OCTOBER, 2025
       WRIT PETITION (M/B) NO. 839 OF 2025
Rhonpal Biot5ech Pvt. Ltd.          ...Petitioner.
Versus
State of Uttarakhand and others.     ..Respondents
Counsel for the petitioner        :    Mr. Karthik Jayashankar, Mr. Hemant
                                       Pant and Mr. Awanish Upadhyaya,
                                       learned counsel for the petitioner.
Counsel for the respondents       :    Mr. S.M.S. Mehta, learned Brief Holder
                                       for the State.




JUDGMENT :

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

Learned counsel for the petitioner-Mr. Karthik

Jayashankar seeks leave to withdraw the instant writ petition

with liberty to file a fresh petition with better particulars.

2. The submission is placed on record.

3. The instant writ petition is dismissed as withdrawn

with liberty as above, subject to the petition being filed

within 15 days.

4. Pending application, if any, also stands dismissed

accordingly.

________________

G. NARENDAR, C.J.

___________________ SUBHASH UPADHYAY, J.

Dt: 16th October, 2025 Rathour