Citation : 2025 Latest Caselaw 5124 UK
Judgement Date : 30 October, 2025
2025:UHC:9586-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
AND
HON'BLE SRI JUSTICE SUBHASH UPADHYAY
WRIT PETITION (M/B) NO. 896 OF 2025
30TH OCTOBER, 2025
M/S Pramod Kumar ...... Petitioner
Versus
State of Uttarakhand & others ...... Respondents
Counsel for the petitioner : Mr. Dushyant Mainali, learned
counsel through video conferencing
Counsel for the respondents : Mr. J.C. Pande, learned Standing
Counsel for the State / respondent
No. 1
: Mr. S.S. Chauhan, learned counsel
for respondent Nos. 2 and 3
The Court made the following:
JUDGMENT:
(per Hon'ble The Chief Justice Sri G. Narendar)
The counsel for the petitioner and the learned
Standing Counsel submit that the notification inviting
2025:UHC:9586-DB tender has been withdrawn and thereby the petition has
rendered infructuous.
2) The submission is placed on record.
3) The writ petition is dismissed as having been
rendered infructuous.
_______________ G. NARENDAR, C.J.
_________________ SUBHASH UPADHYAY, J.
Dt: 30TH OCTOBER, 2025 Negi
HIMANS DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=bb3b60774012c1ef1dae20d13 aaf116e73351fdaf6878326386908a7f90
HU NEGI d5757, postalCode=263001, st=UTTARAKHAND, serialNumber=75BD9D0FB7F4A80990FC 51A722A6BC552D470EB4FD2F88DDF7C 18DB2A1524A4D, cn=HIMANSHU NEGI Date: 2025.10.31 17:06:47 +05'30'
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