3Rd October vs State Of Uttarakhand & Others
2023 Latest Caselaw 2944 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/S) NO. 2027 OF 2016
                            03RD OCTOBER, 2023
Smt. Shalini Negi                                                  .....Petitioner.
                                        Versus
State of Uttarakhand & others                                      ....Respondents.

Counsel for the Petitioner : Mr. D.K. Joshi, learned counsel.

Counsel for the State                       :      Mr. Rajeev Singh Bisht, learned
                                                   Additional   Chief     Standing
                                                   Counsel.

The Court made the following:

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

Learned counsel for the petitioner states that this

petition has become infructuous in the light of the orders

passed by the respondents, which are assailed in other

connected writ petitions, including Writ Petition (S/S)

No.2299 of 2017.

2. The writ petition is disposed of as infructuous.

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

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 03rd October, 2023 NISHANT