Uttarakhand High Court

Naveen Aggarwal vs State Of Uttarakhand & Others on 14 May, 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/B) NO. 25 OF 2024

                             14TH MAY, 2024

Naveen Aggarwal                              ......            Petitioner

Versus

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

Counsel for the petitioner       :   Mr. Mehul Joshi, learned counsel
                                     holding brief of Mr. Bhuwan Bhatt,
                                     learned counsel
Counsel for the respondents      :   Mr. K.N. Joshi, learned Deputy
                                     Advocate General for the State
                                 :   Mr. B.S. Negi, learned counsel for
                                     respondent Nos. 2 & 3


The Court made the following:

JUDGMENT:

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

Counsel for the petitioner makes a statement at

Bar that the tender has been cancelled by the respondents,

hence, the present petition has rendered infructuous.

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

is dismissed as infructuous.

3) Pending application, if any, also stands disposed

of.

_______________ RITU BAHRI, C.J.

________________ RAKESH THAPLIYAL, J.