WPSB/403/2015
2022 Latest Caselaw 2781 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

                         31ST AUGUST, 2022
         WRIT PETITION (S/B) No. 403 OF 2015

Between:

Dr. Rajeev Rattan.
                                                               ...Petitioner
and

State of Uttarakhand and others.
                                                          ...Respondents

Counsel for the petitioner.         :   Mr. Alok Mahra, the learned counsel.

Counsel for the respondent nos. 1   :   Mr. B.P.S. Mer, the learned Brief
and 2.                                  Holder for the State of Uttarakhand.

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

              Counsel for the petitioner states that this Writ

Petition has become infructuous with the passage of

time.


2.            Accordingly,      the      present      Writ     Petition        is

dismissed as infructuous.


3.            In sequel thereto, all pending applications

stand disposed of.

                                               ________________
                                                VIPIN SANGHI, C.J.


                                                     _____________
                                                      R.C. KHULBE, J.

Dt: 31st August, 2022 Rahul