Citation : 2024 Latest Caselaw 2247 UK
Judgement Date : 26 September, 2024
2024:UHC:7102-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
AND
HON'BLE SRI JUSTICE RAKESH THAPLIYAL
26TH SEPTEMBER, 2024
SPECIAL APPEAL No. 212 OF 2024
Shri Gurunanak Shiksha Samiti and another.
...Appellants
Versus
State of Uttarakhand and others.
...Respondents
Counsel for the appellants. : Mr. Vipul Sharma, learned counsel.
Counsel for respondent nos. 1 & : Mr. P.C. Bisht, learned Additional
2. Chief Standing Counsel for the State
of Uttarakhand.
Counsel for respondent no. 3. : Mr. P.C. Pethshali, learned counsel.
JUDGMENT :
(per Ms. Ritu Bahri, C.J.) Counsel for the appellants seeks to withdraw
the present Special Appeal, as their grievances have been
redressed by the respondents.
2. Accordingly, the present Special Appeal is
dismissed as withdrawn.
3. Pending application(s), if any, also stand
disposed of accordingly.
______________ RITU BAHRI, C.J.
__________________ RAKESH THAPLIYAL, J.
Dt: 26th September, 2024 Rahul
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
2.5.4.20=aa4fa3bee6691397758b14516ed3e66e61bf4c848741983e d8c39e4145cf1dab, postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A192FCAD15C390A1AA D7B39857D2540AE4C28A4898, cn=RAHUL PRAJAPATI Date: 2024.09.27 10:57:55 +05'30'
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