WPSB/597/2022
2023 Latest Caselaw 853 UK

            IN THE HIGH COURT OF UTTARAKHAND

                                AT NAINITAL
                  HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

                                       AND

                     HON'BLE SRI JUSTICE ALOK KUMAR VERMA


               WRIT PETITION (S/B) NO. 597 OF 2022

                             28TH MARCH, 2023

BETWEEN:
Sneha Mittal                                                   .....Petitioner.
And

State of Uttarakhand & others                                  ....Respondents.

Counsel for the Petitioner : Mr. Vinay Kumar, learned counsel.

Counsel for the State : Mr. Pradeep Joshi, learned Additional Chief Standing Counsel.

With

WRIT PETITION (S/B) NO. 598 OF 2022

BETWEEN:

Amit Gupta .....Petitioner. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioner : Mr. Vinay Kumar, learned counsel.

Counsel for the State : Mr. Pradeep Joshi, learned Additional Chief Standing Counsel.

The Court made the following:

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

Learned counsel for the petitioner(s) states that the

grievance of the petitioner stands redressed by the

respondents. The writ petitions have, therefore, become

infructuous.

2. The writ petitions are accordingly dismissed as

infructuous.

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

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 28th March, 2023 NISHANT