Sardar Jasbir Singh And Others. ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Sardar Jasbir Singh And Others. ... vs State Of Uttarakhand And Others on 14 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

                               14TH MAY, 2024
         WRIT PETITION (PIL) No. 32 OF 2024
Sardar Jasbir Singh and others.                              ...Petitioners

                                     Versus

State of Uttarakhand and others.                           ...Respondents
Counsel for the petitioners.          :   Mr. Sanpreet Singh Ajmani, learned
                                          counsel.

Counsel for the respondents.          :   Mr. J.C. Pande, learned Standing
                                          Counsel for the State of Uttarakhand.
JUDGMENT :

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

Counsel for the petitioners states that

nothing remains in the present Writ Petition (PIL), as

election of the Committee of Management, Gurudwara

Gurunanakpura, Bhotia Parao, Haldwani has already

been conducted.

2. In view of the statement made by learned

counsel for the petitioners, the present Writ Petition

(PIL) is dismissed as infructuous.

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

disposed of accordingly.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 14th May, 2024 Rahul