WPMS/1194/2016
2021 Latest Caselaw 4438 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
        ON THE 8TH DAY OF NOVEMBER, 2021
                             BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        WRIT PETITION (M/S) No. 1194 of 2016

BETWEEN:

Dharmanand Painuly.                             ..........Petitioner
        (There is no representation for the petitioner)

AND:
State of Uttarakhand & others.                  ...Respondents
        (By Mr. S.S. Chauhan, Deputy Advocate General for the
        State of Uttarakhand, Mr. V.K. Kohli, Senior Advocate,
        assisted by Mr. Kanti Ram Sharma, Advocate, holding
        brief of Mr. I.P. Kohli, Advocate for respondent no. 4 and
        Mr. Shankar Agarwal, Advocate, holding brief of Mr.
        Ramji Srivastava, Advocate for respondent no. 5)


                          JUDGMENT

There is no representation for the petitioner.

2. The writ petition is dismissed for non- prosecution.

(MANOJ KUMAR TIWARI, J.) Arpan