WPSB/154/2017
2022 Latest Caselaw 2776 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                  AND
            THE HON'BLE SRI JUSTICE RAMESH CHANDRA KHULBE


                WRIT PETITION (S/B) NO. 154 OF 2017

                              31st AUGUST, 2022

Between:

Angad Singh                                         ......          Petitioner

and

State of Uttarakhand & others                        ......       Respondents


Counsel for the petitioner        :   Mr. Sanjay Bhatt, learned counsel


Counsel for the respondents       :   Mr. Anil Kumar Bisht, learned Additional
                                      Chief Standing Counsel for the State /
                                      respondent Nos. 1 to 3




The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)



             Counsel for the petitioner states that this petition

has become infructuous with the passage of time.

             The writ petition is, accordingly, dismissed as

infructuous.


                                                    _________________
                                                    VIPIN SANGHI, C.J.


                                                          ___________
                                                          R.C. KHULBE, J.

Dt: 31st August, 2022 Negi