WPSB/411/2014
2021 Latest Caselaw 1306 UK

    IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

   THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                                AND
             THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


              WRIT PETITION NO. 411 OF 2014 (S/B)

                             5th April, 2021

 Between:

 Dinesh Kumar Joshi                                    ...... Petitioner

 and

 Uttarakhand Power Corporation
 Ltd. and others                                       ......Respondents


Counsel for the petitioner         :    Mr. Gopal Joshi,      learned
                                        proxy counsel on behalf of Mr.
                                        Alok Mahra, learned counsel

Counsel for respondent Nos. 1&3:        Mr. D. Barthwal, learned
                                        counsel



 The Court made the following:


 JUDGMENT:     (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)



             Mr. Gopal Joshi, learned proxy counsel on

 behalf of Mr. Alok Mahra, the learned counsel for the

 petitioner, informs this Court that the writ petition has

 become infructuous.

             Therefore,      the       writ    petition    is,   hereby,

 dismissed as infructuous.

                         _______________________________
                         RAGHVENDRA SINGH CHAUHAN, C.J.


                                              _________________
                                              ALOK KUMAR VERMA, J.

Dt: 05th April, 2021 Negi