WPMS/141/2021
2021 Latest Caselaw 433 UK

     IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
         ON THE 23RD DAY OF FEBRUARY, 2021
                            BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


         WRIT PETITION (M/S) No. 141 of 2021


 BETWEEN:

 Krishan Chandra.                                 ....Petitioner
         (By Mr. Shobhit Saharia, Advocate)


 AND:

 State of Uttarakhand and others.               ...Respondents

         (By Mr. T.S. Phartiyal, Additional Chief Standing Counsel
         for the State of Uttarakhand)


                          JUDGMENT

Learned counsel for the petitioner submits that, in view of subsequent events, the present writ petition has become infructuous, inasmuch as, the petitioner has now preferred an Appeal under Section 11 of Excise Act before the Commissioner, Excise, which is pending consideration.

2. In view of the statement, so made by learned counsel for the petitioner, the writ petition is dismissed as infructuous.

(MANOJ KUMAR TIWARI, J.) Arpan