WPMB/24/2023
2023 Latest Caselaw 1057 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                 WRIT PETITION (M/B) NO. 24 OF 2023
                               19TH APRIL, 2023
BETWEEN:
Tushar Agarwal                                                .....Petitioner.
And

State of Uttarakhand & others                                 ....Respondent.

Counsel for the Petitioner : Mr. Bhupesh Kandpal, learned counsel.

Counsel for the Respondents : Mr. J.C. Pande, learned Standing Counsel.

The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)

This petition has been listed as defective. The

petitioner has not taken steps to remove the defects since its

filing in 2022.

2. We find that the reliefs sought in this writ petition

do not survive and, the writ petition has, in any event,

become infructuous.

3. The writ petition is dismissed as such.

4. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 19th April, 2023 NISHANT