WPMS/2201/2024
2026 Latest Caselaw 2239 UK

Uttarakhand High Court

WPMS/2201/2024 on 20 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                                    2026:UHC:1950
                Office Notes,
               reports, orders
               or proceedings
SL.
       Date     or directions               COURT'S OR JUDGE'S ORDERS
No.
               and Registrar's
                 order with
                 Signatures
      20/03/                     WPMS No. 2201 of 2024
      2026                       Hon'ble Alok Kumar Verma, J.

Mr. Tribhuwan Chandra Pandey, learned counsel for the petitioner and Mr. Ajay Singh Bisht, learned counsel for the respondents.

2. The present writ petition has been filed under Article 227 of the Constitution of India with the following prayers:-

"(I) To set aside the judgment and order dated 01.08.2024 passed by the District Judge, Nainital in misc.

civil appeal No.03 of 2024 (Annexure No.6) and further be pleased to uphold the order dated 03.06.2024 passed by the Civil Judge (Jr. Div.) Nainital in application No.6C filed in civil Suit No.09 of 2024 (Annexure No.4) (II) To pass such other or further order or direction as deemed proper under the facts and circumstances of the case in favour of the petitioner. (III) Award full cost of the petition."

3. Mr. Tribhuwan Chandra Pandey, Advocate, submitted that the said Original Suit (No.9 of 2024) has already been dismissed. Therefore, the present writ petition has become infructuous.

4. The present writ petition (WPMS No. 2026:UHC:1950 2201 of 2024) is dismissed as infructuous.

(Alok Kumar Verma, J.) 20.03.2026 Shiv/