C482/243/2017
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Uttarakhand High Court

C482/243/2017 on 2 September, 2024

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                                                                                                                                                                2024:UHC:6315
                    Office Notes,
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         Date       or directions                                                                                                   COURT'S OR JUDGE'S ORDERS
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      02.09.2024                     C482 No.243 of 2017
                                     Hon'ble Vivek Bharti Sharma, J.

None is present for the petitioner.

2. Mr. Saurabh Kumar Pandey, learned Brief Holder for the State.

3. Counsel for the State would submit that the petition has been rendered infructuous as the trial has been concluded. He has also placed the copy of the trial court judgment on record.

4. In view of the above, the present petition is dismissed as infructuous.

(Vivek Bharti Sharma, J.) 02.09.2024 SS SUKHBANT Digitally signed by SUKHBANT SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=71978f9c61bfde0ba69967c787b1764ea7bc7dd129a8a6380d49b1885e628615, postalCode=263001, st=UTTARAKHAND,

SINGH serialNumber=2D8B71B8D8E345F6B7F95B1DD4FB4BEBD2B7D72C42261361AED33172F152148 D, cn=SUKHBANT SINGH Date: 2024.09.03 10:48:44 +05'30'