WPMS/2183/2022
2023 Latest Caselaw 397 UK

         IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL

             THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                    AND
                 THE HON'BLE SRI JUSTICE RAVINDRA MAITHANI


                WRIT PETITION (M/S) NO. 2183 OF 2022

                              14th FEBRUARY, 2023

Between:

Govind Ballabh & others                        ......           Petitioners

and

State of Uttarakhand & another                 ......           Respondents


Counsel for the petitioners        :    Mr. Deepak Joshi, learned counsel

Counsel for the respondents        :    Mr. Vikas Pande, learned Standing
                                        Counsel for the State / respondents



The Court made the following:


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

              Counsel for the petitioner states that this petition

has become infructuous, and, therefore, he does not wish to

proceed the same.

              Accordingly,       this     petition     is    dismissed      as

withdrawn.


                                                     _________________
                                                      VIPIN SANGHI, C.J.


                                               __________________
                                               RAVINDRA MAITHANI, J.

th Dt: 14 FEBRUARY, 2023 Negi