WPPIL/141/2015
2021 Latest Caselaw 1901 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. 141 of 2015

                               16th June, 2021

Between:

Sanjay Triwal                                       ...... Petitioner

and

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



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

Counsel for respondent no. 2 :    Mr. Sandeep Kothari, learned counsel



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 petitioner.               Even today, nobody

has appeared on behalf of the petitioner.

            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