WPSB/400/2017
2022 Latest Caselaw 3119 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

                      23rd SEPTEMBER, 2022
          WRIT PETITION (S/B) No. 400 OF 2017

Between:
Nirmala Mehra                                          ..Petitioner.
and
State of Uttarakhand and others.                  .....Respondents

Counsel for the petitioner     :   Mr. Syed Kashif Jafri, learned proxy
                                   counsel for Mr. Alok Dalakoti, learned
                                   counsel for the petitioner.

Counsel for the respondents    :   Mr. S.S. Chaudhary, learned Brief
                                   Holder for the State of Uttarakhand.

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

              Mr. Syed Kashif Jafri, learned proxy counsel

for Mr. Alok Dalakoti, learned counsel for the petitioner,

submits that the writ petition has become infructuous

with the passage of time.

2.            The writ petition is dismissed as such.

3.            In sequel thereto, pending application, if any,

also stands dismissed.

                                          ________________
                                           VIPIN SANGHI, C.J.


                                                _____________
                                                 R.C. KHULBE, J.

Dt: 23rd September, 2022 Rathour