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Unknown vs State Of Uttarakhand And Others
2024 Latest Caselaw 829 UK

Citation : 2024 Latest Caselaw 829 UK
Judgement Date : 1 May, 2024

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 1 May, 2024

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

                             01ST MAY, 2024

            SPECIAL APPEAL No. 329 OF 2023

M/s Lucas TVS Limited.
                                                            ...Appellant

                                  Versus

State of Uttarakhand and others.
                                                        ...Respondents

Counsel for the appellant.         :   Mr. R.K. Raizada, learned Senior
                                       Counsel assisted by Mr. Subhash
                                       Upadhyay      and    Mr.    Jitendra
                                       Chaudhary, learned counsel.

Counsel for respondent nos. 1 &    :   Mr. Amarendra Pratap Singh, learned
2.                                     Additional Advocate General for the
                                       State of Uttarakhand.

JUDGMENT :

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

Learned Senior Counsel for the appellant

states that Writ Petition (M/S) No. 2463/2023, from

which this Special Appeal arises, has already been

disposed of by the learned Single Judge, vide order

dated 05.03.2024.

2. As the Writ Petition was held not to be

maintainable, the present Special Appeal has also been

rendered infructuous now.

3. The present Special Appeal is, accordingly,

dismissed as infructuous.

4. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 01st May, 2024 Rahul

 
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