WPSB/96/2021
2021 Latest Caselaw 3685 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 (S/B) NO.96 OF 2021

                         17TH SEPTEMBER, 2021

BETWEEN:

Shatrughan Jha                                                  .....Petitioner.
And

Gurukul Kangri University, Haridwar & others

                                                                 ....Respondents.

Counsel for the Petitioner : Mr. Tapan Singh.

Counsel for the respondents : Mr. Ajay Veer Pundir, learned counsel for respondent nos.1 and

Mr. Vikas Pande, learned counsel for respondent no.3.

Mr. Siddharth Bankoti, learned counsel for respondent no.5.

The Court made the following:

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

Mr. Ajay Veer Pundir, the learned counsel for the

respondent nos.1 and 2, informs this Court that during the

pendency of the present writ petition, the respondents have

passed the dismissal order dated 12.08.2021. A copy of the

said dismissal order has been given by him to Mr. Tapan

Singh, the learned counsel for the petitioner.

2. Therefore, Mr. Tapan Singh, the learned counsel for

the petitioner, submits that the present writ petition has

become infructuous.

3. Hence, the writ petition is, hereby, dismissed as

infructuous.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 17th September, 2021 NISHANT