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Judgment
7 paragraphs · 95 words
S.K. Mishra, J
1.
None appears for the petitioners.
2.
After the order passed by this Court on 07.05.2021, police protection has been granted to the petitioners.
3.
Mr. J.S. Virk, the learned Deputy Advocate General for the State of Uttarakhand, submits that they have filed a short counter-affidavit stating that no further police protection is necessary.
4.
In that view of the matter, Writ Petition is disposed of.
5.
In sequel thereto, all pending applications also stand disposed of.
6.
Urgent certified copy of this order be issued to the parties, as per Rules.