WPMS/2465/2018
2023 Latest Caselaw 51 UK

          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

                       SRI JUSTICE VIPIN SANGHI, C.J.

                              4TH JANUARY, 2023
        WRIT PETITION (MS) NO. 2465 OF 2018
Between:
Polyplex Corporation Limited     .............Petitioner.

and

Union of India and others.                                 ....Respondents


Counsel for the petitioner.        :   Mr. Tarun Pande.

Counsel for the respondents        :   Ms. Sakshi Singh, learned counsel
                                       holding brief of Mr. Shobhit Saharia,
                                       learned counsel for respondent Nos. 2
                                       to 5.



Upon hearing the learned Counsel, the Court made the
following

JUDGMENT :

Mr. Tarun Pande, learned counsel for the

petitioner, states that this petition has become infructuous,

since the relief sough by the petitioner has been granted to

it by the respondents.

2. The Writ Petition is, accordingly, dismissed as

infructuous.

________________ VIPIN SANGHI, C.J.

Dt: 4th January, 2023 Rathour