Citation : 2025 Latest Caselaw 165 UK
Judgement Date : 7 May, 2025
2025:UHC:3578-DB
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGE'S ORDERS
No. or directions and
Registrar's order
with Signatures
WPSB No. 180 of 2019
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Ashish Naithani, J.
Judgment:(per Hon'ble Manoj Kumar Tiwari, J.)
Mr. Sunil Upadhyaya, Advocate for the petitioner.
2. Mr. Dinesh Bankoti, Brief Holder for the State of Uttarakhand.
3. Mr. N.S. Pundir, Advocate for respondent no. 2.
4. Mr. Sunil Upadhyaya, Advocate, makes a statement at bar that the Writ Petition has become infructuous by efflux of time.
5. Mr. N.S. Pundir, learned counsel appearing for respondent no. 2 also makes a similar statement.
6. Accordingly, the Writ Petition (S/B) No. 180 of 2019 is dismissed as infructuous.
(Ashish Naithani, J.) (Manoj Kumar Tiwari, J.) 07.05.2025 Shiksha SHIKSHA
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
2.5.4.20=3410ef86ae41ec9fbabcd5dba6b3a2c24b5aa08b09c12f21822
BINJOLA fbd40bf639b1c, postalCode=263001, st=UTTARAKHAND, serialNumber=FD80A2D028949381C52796A542D7FF0A9BED00E67B5 283D205F18FE29BDF5DD9, cn=SHIKSHA BINJOLA Date: 2025.05.07 18:17:17 +05'30'
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