Uttarakhand High Court

M/S Sharma Traders vs State Of Uttarakhand & Others on 7 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

                  WRIT PETITION (M/S) NO. 593 OF 2019
                                07TH MAY, 2024
M/s Sharma Traders                                               .....Petitioner.
                                       Versus

State of Uttarakhand & others                                   ....Respondents.

Counsel for the Petitioner                 :       Mr. Jitendra Chaudhary, learned
                                                   counsel.

Counsel for the State                      :       Mr. P.C. Bisht, learned Additional
                                                   Chief Standing Counsel.

Counsel for the Respondent No.6            :       Mr. V.B.S. Negi, learned Senior
                                                   Counsel assisted by Mr. Ankush
                                                   Negi, learned counsel.

The Court made the following:

JUDGMENT:

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

Learned counsel for the petitioner submits that the

present petition has become infructuous, and the same be

dismissed as infructuous.

2. The writ petition is dismissed as infructuous.

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

(RITU BAHRI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 07th May, 2024 NISHANT