Dinesh Chandra Patni vs State Of Uttarakhand & Others
2024 Latest Caselaw 1295 UK

Uttarakhand High Court

Dinesh Chandra Patni vs State Of Uttarakhand & Others on 2 July, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

          HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                              AND
             HON'BLE MR. JUSTICE RAKESH THAPLIYAL


              WRIT PETITION (M/S) NO. 14 OF 2022


                                2ND JULY, 2024


Dinesh Chandra Patni                              ......        Petitioner


Versus


State of Uttarakhand & others                     ......       Respondents

                                      With

             WRIT PETITION (M/S) NO. 159 OF 2022



M/s G.D.S. Infrastructure,
A proprietorship firm                             ......        Petitioner


Versus


State of Uttarakhand & others                     ......       Respondents



Counsel for the petitioner(s)         :   Mr. Abhijay Negi and Mr. P.S.
                                          Bisht, learned counsels

Counsel for the respondent            :   Mr. J.C. Pande, learned Standing
                                          Counsel for the State



The Court made the following:


JUDGMENT:

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

Counsel for the State has informed that the

work given under the contract has already been

completed on 31.07.2023, as such nothing survives in

these writ petitions.

2) In view of the above statement, both the writ

petitions stands disposed of.

3) Consequently, all pending applications in both

the writ petitions, also stand disposed of.

_______________ RITU BAHRI, C.J.

________________ RAKESH THAPLIYAL, J.

Dt: 2ND JULY, 2024 Negi