SPA/414/2018
2022 Latest Caselaw 2782 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
             SPECIAL APPEAL No. 414 OF 2018

Between:

Managing Director and another.
                                                              ...Appellants
and

Shyam Sundar Adhikari and another.
                                                           ...Respondents

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

Counsel for the respondent no. 1.   :   Mr. M.C. Pant, the learned counsel.

Counsel for the respondent no. 2.   :   Mr. K.N. Joshi, the learned Deputy
                                        Advocate General for the State of
                                        Uttarakhand.


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

              Counsel        for    the     appellants        has        taken

instructions. He states that the appellants have, indeed,

passed an order on the representation of the respondent

no. 1, rejecting the same on 10.10.2018.


2.            Aforesaid being the position, this Special

Appeal, in any event, has become infructuous.


3.            Accordingly, the present Special Appeal is

disposed of as infructuous.
 4.         In sequel thereto, all pending applications

stand disposed of.

                                 ________________
                                  VIPIN SANGHI, C.J.


                                     _____________
                                      R.C. KHULBE, J.

Dt: 31st August, 2022 Rahul