Savera Kalyan Samiti vs State Of Uttarakhand And Others
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Uttarakhand High Court

Savera Kalyan Samiti vs State Of Uttarakhand And Others on 22 February, 2024

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

                     SRI JUSTICE RITU BAHRI, C.J.
                                AND
                  SRI JUSTICE RAKESH THAPLIYAL, J.
                      22ND FEBRUARY, 2024
     WRIT PETITION (M/B) NO. 35 OF 2024
Savera Kalyan Samiti           .... Petitioner.

Versus

State of Uttarakhand and others.                    .........Respondents


Counsel for the petitioner          :   Mr. Anil Anthwal.


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




Upon hearing the learned Counsel, the Court
made the following

JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

Learned Standing Counsel for the State

informs, on instructions, that the tender dated 6th

February, 2024 has since been withdrawn. He,

therefore, submits that no further order is required to

be passed now.

3. The writ petition is, therefore, dismissed as

infructuous.

_____________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 22nd February, 2024 Rathour