WPSB/148/2018
2022 Latest Caselaw 2777 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. 148 OF 2018

                              31st AUGUST, 2022

Between:

Manoj Kumar Upadhyay                                ......          Petitioner

and

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


Counsel for the petitioner        :   Mr. Sandeep Kothari, learned counsel


Counsel for the respondents       :   Mr. Anil Kumar Bisht, learned Additional
                                      Chief Standing Counsel for the State /
                                      respondents




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