Citation : 2021 Latest Caselaw 1758 UK
Judgement Date : 27 May, 2021
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 (S/B) No. 179 OF 2021
27TH MAY, 2021
Between:
Bharat Chandra Bhatt ...Petitioner
and
State of Uttarakhand and others. ...Respondents
Counsel for the Petitioner: Mr. Rajendra Dobhal,
learned Senior Counsel
assisted by Mr.
Subhang Dobhal,
learned counsel for the
petitioner.
Counsel for the respondents :Mr. K.N. Joshi, learned
Deputy Advocate
General for the State of
Uttarakhand.
The Court made the following:
JUDGMENT : (per Hon'ble the Chief Justice Sri Raghvendra Singh Chauhan)
Mr. Rajendra Dobhal, the learned Senior Counsel
appearing on behalf of the petitioner, informs this Court
that since the impugned transfer order has been
1
amended by the transfer order dated 12.05.2021, the
present writ petition has become infructuous.
2. Therefore, it is hereby dismissed as infructuous.
3. In sequel thereto, pending application, if any,
stands disposed-of accordingly.
4. No order as to costs.
_____________________________
RAGHVENDRA SINGH CHAUHAN, C.J.
___________________
ALOK KUMAR VERMA, J.
Dt: 27th May, 2021 Rathour
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