WPMS/861/2010
2023 Latest Caselaw 610 UK

                     Office Notes,
                    reports, orders
SL.                 or proceedings
         Date                                           COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                    with Signatures
      13.03.2023                       WPMS No. 861 of 2010
                                       Hon'ble Vipin Sanghi, C.J.

                                           Mr. A.K. Sharma, learned counsel for the petitioner.
                                          Mr. Yogesh Chandra Tiwari, learned               Standing
                                       Counsel for the State of Uttarakhand.
                                           Mr. M.S. Tyagi, learned Senior Counsel assisted by
                                       Mr. Prabhakar Narain, learned counsel for respondent

No. 2.

Mr. I.D. Paliwal, learned Additional Chief Standing Counsel for the State of Uttar Pradesh. Mr. Ravi Bisht, proxy counsel for Mr. Atul Kumar Bansal, learned counsel for respondent No. 5.

The petitioner has filed a Supplementary Affidavit

along with IA No. 5519 of 2019. Along with the

Supplementary Affidavit, the petitioner has placed on

record the judgment and order dated 20.02.2019

passed by Mr. P.S. Jangpangi, Member (Judicial).

In the light of the said judgment, this petition has

become infructuous, and is disposed of as such.

(Vipin Sanghi, CJ)

13.03.2023

Rathour