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Judgment
5 paragraphs · 95 words
Vipin Sanghi, CJ
1.
This Writ Petition was preferred in May, 2021, when the second wave of the COVID-19 pandemic was raging, to seek a direction to the respondent-authorities to provide financial assistance to the Advocates practicing and registered in the State of Uttarakhand.
2.
Counsel for the petitioner states that, after the filing of the Writ Petition, funds were generated and distributed amongst the needy Advocates.
3.
With the passage of time, this Writ Petition has become infructuous, and is disposed of as such.
4.
In sequel thereto, all pending applications stand disposed of.