Ms. Rina Pant vs Smt. Anjali Bose
2026 Latest Caselaw 3056 UK

Uttarakhand High Court

Ms. Rina Pant vs Smt. Anjali Bose on 16 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                   2026:UHC:2696

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                   16TH APRIL, 2026

      WRIT PETITON NO. 2532 of 2021 (M/S)

Ms. Rina Pant                                     ....Petitioner

                             Versus

Smt. Anjali Bose                                ....Respondent


Counsel for the Petitioner    :       Mr. Sudhir Kumar,
                                      Advocate through video
                                      conferencing.
Counsel for the Respondent : Mr. Shivam Singh Paragai,
                             Advocate holding brief of
                             Mr. Tarun Prakash Singh
                             Takuli, Advocate.

Hon'ble Alok Kumar Verma,J.

The temporary injunction application, filed by

the respondent - plaintiff, was dismissed by the trial

court on 21.11.2020. An Appeal (Miscellaneous Civil

Appeal No.17 of 2020) was filed by the respondent.

Learned District Judge, Nainital allowed the appeal and

restrained the petitioner from transferring the property

in-question to any third party by the impugned

judgment dated 27.11.2021.

2. The Withdrawal Application (IA No.3 of 2026)

is taken on record.

3. Heard Mr. Sudhir Kumar, learned counsel for

the petitioner-defendant and Mr. Shivam Singh Paragai,

2026:UHC:2696 learned counsel for the respondent.

4. Mr. Sudhir Kumar, Advocate, has requested

to permit the petitioner to withdraw the present writ

petition with liberty to raise all her contentions before

the learned trial court and learned trial court may be

directed to proceed with the trial without being

influenced by the impugned judgment.

5. The said request has not been opposed by

the respondent.

6. The present writ petition is dismissed as

withdrawn. The petitioner is at liberty to raise all her

relevant contentions before the learned trial court and

the learned trial court shall proceed with the trial

without being influenced by the impugned judgment

dated 27.11.2021, passed by learned District Judge,

Nainital.

7. It is made clear that this Court has not

expressed any opinion on the merit of the case.

___________________ ALOK KUMAR VERMA, J.

Dated: 16.04.2026 Pant/