Uttaranchal Stone Crusher vs State Of Uttarakhand & Another
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Uttarakhand High Court

Uttaranchal Stone Crusher vs State Of Uttarakhand & Another on 11 September, 2025

                                                            2025:UHC:7766-DB

     HIGH COURT OF UTTARAKHAND AT NAINITAL
  HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                                      AND
      HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                        11TH SEPTEMBER, 2025
          WRIT PETITION (M/S) NO. 830 OF 2023
Uttaranchal Stone Crusher                                  ......Petitioner.
                                  Versus
State of Uttarakhand & another                            ....Respondents.

Counsel for the Petitioner        :        None.
Counsel for the State             :        Mr. B.S. Parihar, learned Additional
                                           Chief Standing Counsel.
Counsel for the Respondent No.2   :        Mr.   Aditya   Pratap   Singh,   learned
                                           counsel.

JUDGMENT :

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

Case is called. There is no representation on

behalf of the petitioner.

2. Even on previous dates of hearing, there has

been no representation on behalf of the petitioner.

3. Accordingly, the writ petition is dismissed for

default.

________________

G. NARENDAR, C.J.

___________________ SUBHASH UPADHYAY, J.

Dated: 11th September, 2025 NISHANT