WPSB/322/2022
2022 Latest Caselaw 2839 UK

        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                             AND
             HON'BLE SRI JUSTICE MANOJ K. TIWARI

                      07TH SEPTEMBER, 2022
     WRIT PETITION (S/B) No. 322 OF 2022
Between:
Bhawna Bangari.
                                     ...Petitioner
and

State of Uttarakhand and another.
                                                           ...Respondents

Counsel for the petitioner.         :   Mr. B.D. Pande, the learned counsel.

Counsel for the respondent no. 1.   :   Mr. A.K. Bisht, the learned Additional
                                        Chief Standing Counsel for the State of
                                        Uttarakhand.

Counsel for the respondent no. 2.   :   Mr. Ashish Joshi, the learned counsel.

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

              Learned counsel for the petitioner states that

the order has been complied with.


2.            Accordingly, this Writ Petition has become

infructuous, and is disposed of as such.


3.            In sequel thereto, all pending applications

stand disposed of.


                                               ________________
                                                VIPIN SANGHI, C.J.


                                             _________________
                                             MANOJ K. TIWARI, J.

Dt: 07th September, 2022 Rahul