WPCRL/1171/2021
2022 Latest Caselaw 853 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE R.C. KHULBE, J.

22ND MARCH, 2022

WRIT PETITION (CRL) No. 1171 OF 2021

Between:

Smt. Neha Kumari and another.

...Petitioners and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioners. : None appears for the petitioners.

Counsel for the respondent nos. 1 : Mr. J.S. Virk, the learned Deputy and 2. Advocate General assisted by Mr. Rakesh Kumar Joshi, the learned Brief Holder for the State of Uttarakhand.

Counsel for the respondent nos. 3 : Ms. Neetu Singh, the learned counsel. to 5.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

None appears for the petitioners.

2. Mr. J.S. Virk, the learned Deputy Advocate

General for the State of Uttarakhand, submits that at

present the petitioners are residing at Patiala, Punjab.

3. Ms. Neetu Singh, the learned counsel for the

private respondents, submits that they have no objection to the marriage of the petitioners, as they are distant

relatives.

4. In that view of the matter, the present Writ

Petition has become infructuous and is, hereby, dismissed

as infructuous.

5. In sequel thereto, all pending applications also

stand disposed of.

6. Urgent certified copy of this order be issued to

the parties, as per Rules.

________________ S.K. MISHRA, A.C.J.

____________ R.C. KHULBE, J.

Dt: 22nd March, 2022 Rahul