WPSB/2/2018
2021 Latest Caselaw 4683 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 NARAYAN SINGH DHANIK


           WRIT PETITION (S/B) No. 02 OF 2018


                        22ND NOVEMBER, 2021


 Between:

 Karuna Nidhi Bharti and another.
                                                               ...Petitioners

 and


 State of Uttarakhand and others.

                                                            ...Respondents


 Counsel for the petitioners.        :   Mr. Piyush Tiwari, the learned counsel.

 Counsel for the respondent nos. 1   :   Mr. B.P.S. Mer, the learned Brief
 to 3.                                   Holder for the State of Uttarakhand.

 Counsel for the respondent no. 4.   :   Mr. B.D. Kandpal, the learned counsel.


 The Court made the following:


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


               The      learned      counsel      for    the     petitioners

 submits that this case has become infructuous.



 2.            Therefore, the present Writ Petition is, hereby,

 dismissed as infructuous.
 3.        No order as to costs.




                 _____________________________
                 RAGHVENDRA SINGH CHAUHAN, C.J.



                          _______________________
                          NARAYAN SINGH DHANIK, J.

Dt: 22nd November, 2021 Rahul