WPPIL/212/2014
2021 Latest Caselaw 1899 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 (PIL) NO. 212 of 2014

                            16th June, 2021

Between:

Naresh Kumar & another                              ...... Petitioners

and

State of Uttarakhand & others                      ...... Respondents



Counsel for the respondents : Mr. S.S. Chauhan, learned Deputy
                              Advocate General for the State.



The Court made the following:

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



           On the last occasion, on 09.06.2021, no one had

appeared on behalf of the petitioners. Even today, nobody

has appeared on behalf of the petitioners.

           Therefore, the present writ petition is, hereby,

dismissed for non-prosecution.


                       _______________________________
                            RAGHVENDRA SINGH CHAUHAN, C.J.


                                         _________________
                                              ALOK KUMAR VERMA, J.

Dt: 16th June, 2021 Negi