Expand

O P Jindal Global University

trademarkclick

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

Anand Singh & Another vs State Of Uttarakhand & Others
2014 Latest Caselaw 2439 Del

Citation : 2014 Latest Caselaw 2439 Del
Judgement Date : 13 May, 2014

Delhi High Court

Anand Singh & Another vs State Of Uttarakhand & Others on 13 May, 2014

WPSS No.43 of 2014
Hon'ble Sudhanshu Dhulia, J.

Mr. Ghanshyam Joshi, Advocate present for the petitioners.

Mr. N.P. Sah, Standing Counsel present for the State.

Learned counsel for the petitioners has given a statement at the bar that the writ petition has now become infructuous.

In view of the above statement, the writ petition is dismissed as infructuous.

Interim order, if any, stands vacated.

(Sudhanshu Dhulia, J.) 13.05.2014 JKJ

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