Anil Bhardwaj vs State Of Uttarakhand And Others
2024 Latest Caselaw 2279 UK

Uttarakhand High Court

Anil Bhardwaj vs State Of Uttarakhand And Others on 1 October, 2024

                                                                      2024:UHC:7268-DB



 HIGH COURT OF UTTARAKHAND AT NAINITAL
     HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                       AND
      HON'BLE SRI JUSTICE RAKESH THAPLIYAL
                         1ST OCTOBER, 2024
             WRIT PETITION (PIL) NO. 102 OF 2017

Anil Bhardwaj                                                            --Petitioner
                                       Versus

State Of Uttarakhand and others.                                      -Respondents

Counsel for the petitioner                  :       Mr. C.K. Sharma, leaned counsel.
Counsel for the respondent                  :       Ms. Rajni Supyal, learned Brief Holder
                                                    for the State of Uttarakhand.



JUDGMENT :

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

Counsel for the petitioner states that the petitioner

is not in his contact and, hence, the petition may be

dismissed as not pressed.

2. In view of the above statement, the instant writ

petition is dismissed as not pressed.

3. Pending application, if any, also stands dismissed.

______________

RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 1st October, 2024 Rathour

PRAVINDR Digitally signed by PRAVINDRA S RATHOUR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,

AS 2.5.4.20=23699ccc2fd40ad81b6fd13323779 d9e3aeb1097d17dbb53d481cabd25946eed , postalCode=263001, st=UTTARAKHAND, serialNumber=1F65499E931DF71CDAF92A

RATHOUR 40CC6179B8E010331BA695239171F906FD 5C45C4E8, cn=PRAVINDRA S RATHOUR

Date: 2024.10.04 12:25:20 +05'30'