WPCRL/1119/2021
2021 Latest Caselaw 4682 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 N.S. DHANIK

               WRIT PETITION (CRL) NO. 1119 OF 2021

                     22ND NOVEMBER, 2021
   Between:
   Soniya Taneja and another                          ...Petitioners.
   and
   State of Uttarakhand and others.                ...Respondents

   Counsel for the petitioner              :Mr.    Mani     Kumar,
                                           learned counsel.
   Counsel for the respondents: Mr. J.S. Virk, learned
                                Deputy        Advocate
                                General with Mr. R.K.
                                Joshi,  learned   Brief
                                Holder for the State of
                                Uttarakhand.
   The Court made the following:

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

                Mr. Mani Kumar, the learned counsel for the

  petitioners, submits that the present writ petition has

  become infructuous.


  2.            Therefore, the same is, hereby, dismissed

  as infructuous.


  3.            In sequel thereto, pending application, if

  any, stands disposed-of.


  4.            No order as to costs.
                    _____________________________
                    RAGHVENDRA SINGH CHAUHAN, C.J.

                                         ___________________
                                                N.S. Dhanik, J.

Dt: 22nd November, 2021 Rathour