Nirmal Deep Kumar & Another vs Union Of India & Another
2024 Latest Caselaw 76 UK

Uttarakhand High Court

Nirmal Deep Kumar & Another vs Union Of India & Another on 15 February, 2024

            IN THE HIGH COURT OF UTTARAKHAND
                                 AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                       AND
                     HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                 WRIT PETITION (M/S) NO. 500 OF 2021

                         15TH FEBRUARY, 2024

Nirmal Deep Kumar & another                                  .....Petitioner.
                                     Versus

Union of India & another                                     ....Respondents.

                                      With
             WRIT PETITION (M/S) NO. 151 OF 2019
             WRIT PETITION (M/S) NO. 152 OF 2019
             WRIT PETITION (M/S) NO. 159 OF 2019
             WRIT PETITION (M/S) NO. 169 OF 2019
             WRIT PETITION (M/S) NO. 1041 OF 2019
             WRIT PETITION (M/S) NO. 2781 OF 2019
             WRIT PETITION (M/S) NO. 3604 OF 2019
             WRIT PETITION (M/S) NO. 3775 OF 2019
             WRIT PETITION (M/S) NO. 501 OF 2021
             WRIT PETITION (M/S) NO. 502 OF 2021
             WRIT PETITION (M/S) NO. 1581 OF 2021
             WRIT PETITION (M/S) NO. 2041 OF 2022
Counsel for the Petitioners              :     Mr. P.R. Mullick, Mr. B.D. Pande
                                               and Ms. Prabha Naithani, learned
                                               counsel.

Counsel for the Union of India           :     Ms.    Monika   Pant,    learned
                                               Standing Counsel.

The Court made the following:

COMMON JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

Learned counsel for the parties are not in dispute

that the period of disqualification, which was for five years,

has come to an end, and nothing survives now in these writ

petitions.

2. In view of this, the writ petitions are disposed of.

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

(RITU BAHRI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 15th February, 2024 NISHANT