WPPIL/59/2021
2022 Latest Caselaw 2665 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                             AND
                HON'BLE SRI JUSTICE R.C. KHULBE

                         25TH AUGUST, 2022
          WRIT PETITION (PIL) No. 59 OF 2021

Between:

Chandra Shekhar Joshi and another.
                                                                 ...Petitioners

and

State of Uttarakhand and others.
                                                             ...Respondents

Counsel for the petitioner.           :   Mr. Shakti Singh, the learned counsel.

Counsel for the respondent no. 1.     :   Mr. B.P.S. Mer, the learned Brief
                                          Holder for the State of Uttarakhand.

Counsel for the respondent nos. 4     :   Ms. Monika Pant, the learned Standing
to 6.                                     Counsel for the Union of India.

Counsel for the respondent no. 7.     :   Mr. Piyush Garg, the learned counsel.

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

              This Writ Petition was preferred in May, 2021,

when the second wave of the COVID-19 pandemic was

raging, to seek a direction to the respondent-authorities

to    provide       financial       assistance       to    the     Advocates

practicing and registered in the State of Uttarakhand.


2.            Counsel for the petitioner states that, after the

filing of the Writ Petition, funds were generated and

distributed amongst the needy Advocates.
 3.         With the passage of time, this Writ Petition

has become infructuous, and is disposed of as such.


4.         In sequel thereto, all pending applications

stand disposed of.


                                 ________________
                                  VIPIN SANGHI, C.J.


                                      _____________
                                       R.C. KHULBE, J.

Dt: 25th August, 2022 Rahul