Expand

O P Jindal Global University

trademarkclick

January February March April May June July August September October November December

Rakesh Kumar And Anr vs State Of Uttarakhand And Ors
2014 Latest Caselaw 2409 Del

Citation : 2014 Latest Caselaw 2409 Del
Judgement Date : 12 May, 2014

Delhi High Court

Rakesh Kumar And Anr vs State Of Uttarakhand And Ors on 12 May, 2014

WPCRL No. 243 of 2012

Hon'ble V.K. Bist, J.

Hon'ble Servesh Kumar Gupta, J.

Mr. Deep Joshi, Advocate for the petitioners.

Mr. Pradeep Joshi, Standing Counsel for the State.

Heard.

Before the arguments could be advanced, learned counsel for the petitioners states that the writ petition has become infructuous and the same may be dismissed as such.

In view of the statement of the counsel for the petitioners, the petition is dismissed having been rendered as infructuous.

(Servesh Kumar Gupta, J.) (V.K. Bist, J.) 12.05.2014 NCM:

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs