Aman Gupta vs State Of Uttarakhand & Another
2025 Latest Caselaw 5092 UK

Uttarakhand High Court

Aman Gupta vs State Of Uttarakhand & Another on 29 October, 2025

                                                            2025:UHC:9526-DB

     HIGH COURT OF UTTARAKHAND AT NAINITAL
 HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                                   AND
      HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                        29TH OCTOBER, 2025
        WRIT PETITION (S/B) NO. 380 OF 2025
Aman Gupta                                                   ......Petitioner.
                                  Versus
State of Uttarakhand & another                           .......Respondents.

Counsel for the Petitioner          :       Mr.   Sandeep      Tiwari,      learned
                                            counsel.
Counsel for the State               :       Mr.   C.S.   Rawat,   learned     Chief
                                            Standing Counsel with Mr. Navin
                                            Tiwari, learned Brief Holder.
Counsel for the Respondent No.2     :       Mr. Pankaj Miglani, learned counsel.

JUDGMENT :

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

Heard learned counsel for the petitioner and

learned Chief Standing Counsel for the State and

learned counsel for respondent no.2.

2. Learned counsel for the petitioner would

submit that the necessary pleadings in support of his

case are not completely set out in the petition, and in

that view he prays leave to withdraw the instant writ

petition with liberty to file a fresh petition on the same

cause of action with appropriate pleadings.

3. The submission is placed on record.

2025:UHC:9526-DB

4. Petition is dismissed with liberty to file a fresh

petition on the same cause of action subject to the

condition that the petition shall be filed within 15 days

from the date of receipt of a copy of this order, failing

which, the liberty granted shall stand revoked.

5. There shall be no order as to costs.

6. As a sequel thereto, pending application, if

any, shall stand closed.

________________ G. NARENDAR, C.J.

__________________ SUBHASH UPADHYAY, J.

Dated: 29th October, 2025 NISHANT