WPSB/568/2022
2023 Latest Caselaw 1925 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                  WRIT PETITION (S/B) NO. 568 OF 2022
                               24TH JULY, 2023
BETWEEN:
Vaibhav Suyal                                                    .....Petitioner.
And

State of Uttarakhand & others                                    ....Respondents.

Counsel for the Petitioner : Mr. Vipul Sharma, learned counsel.

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

The Court made the following:

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

Mr. Sharma states that in terms of the order

passed by this Court on 04.07.2023, the respondents have

examined the petitioner's claim, and allowed the same.

2. In the aforesaid light, the present writ petition has

become infructuous, and is disposed of as such.

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

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 24th July, 2023 NISHANT