Uttarakhand High Court
Devendra Singh Negi And Others ... vs State Of Uttarakhand And Another on 22 December, 2020
Bench: Ravi Malimath, Alok Kumar Verma
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
Writ Petition (S/B) No. 345 of 2015
Devendra Singh Negi and others ...Petitioners
Vs.
State of Uttarakhand and another ...Respondents
Shri Alok Mahra, learned counsel for the petitioners.
Shri Vikas Pande, learned standing counsel for the State of
Uttarakhand.
Shri N.S. Pundir, learned counsel for respondent no. 2.
22nd December, 2020
Coram: Hon'ble Ravi Malimath, A.C.J.
Hon'ble Alok Kumar Verma, J.
Ravi Malimath, A.C.J. (Oral) Petitioners' counsel submits that the writ petition has become infructuous and may be dismissed.
2. The aforesaid submission of the learned counsel for the petitioners is placed on record.
3. Ordered as such.
4. Pending application (CLMA No. 9623 of 2015) also stands rejected.
(Alok Kumar Verma, J.) (Ravi Malimath) A.C.J. R.P.