Ram Kumar Saini & Others vs State Of Uttarakhand & Others
2014 Latest Caselaw 2209 Del

Citation : 2014 Latest Caselaw 2209 Del
Judgement Date : 1 May, 2014

Delhi High Court

Ram Kumar Saini & Others vs State Of Uttarakhand & Others on 1 May, 2014

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
                WRIT PETITION (CRL) NO. 1185 OF 2013
Ram Kumar Saini and others.                                    ................Petitioners

                                             Versus

State of Uttarakhand and others.                               ............Respondents.
Mr. Milind Raj, Brief Holder for the State of Uttarakhand / respondent nos. 1 to 4.
Mr. Rajeev Singh Bisht, Advocate for respondent nos. 5 and 6.


Coram:            Hon'ble Barin Ghosh, C.J.
                  Hon'ble V.K. Bist, J.

Barin Ghosh, C.J. (Oral)

None appears on behalf of the petitioners to press the writ petition. The writ petition is, accordingly, dismissed for non prosecution.

(V.K. Bist, J.) (Barin Ghosh, C.J.) 01.05.2014 Rathour

Download the LatestLaws.com Mobile App