C24/35/2021
2023 Latest Caselaw 392 UK

             IN THE HIGH COURT OF UTTARAKHAND

                                  AT NAINITAL
                 THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

            CIVIL TRANSFER APPLICATION NO. 35 OF 2021

           (under Section 24 of the Code of Civil Procedure)

                           14TH FEBRUARY, 2023

BETWEEN:
Smt. Sarita Bisht                                                .....Petitioner.
And

Dhan Singh Bisht                                                 ....Respondent.

Counsel for the Petitioner : Mr. Sachin Mohan Singh Mehta, learned counsel.

Counsel for the Respondent : Mr. Rakesh Negi, learned counsel.

The Court made the following:

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

Learned counsel for the petitioner states that the

present petition has become infructuous, since the case of

which transfer was sought, has since been disposed of.

2. Accordingly, this petition is dismissed as

infructuous.

3. Pending application, if any, stands disposed of.

(VIPIN SANGHI, C.J.)

Dated: 14th February, 2023 NISHANT