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Judgment
6 paragraphs · 83 words
Raghvendra Singh Chauhan, CJ
Mr. Ashish Joshi, the learned counsel for Nagar Nigam, Haldwani, and Mr. Ajay Singh Bisht, the learned counsel for the Nagar Palika Parishad,
Nainital, inform this Court that respondent No. 6, Devbhoomi Uttarakhand Safai Kramchari Sangh has called off its strike on 27.07.2021. According to
both the learned counsel, the Safai Karamcharis have returned back to their work, and have started cleaning their respective wards. Therefore, this
case has become infructuous.
The writ petition is, hereby, dismissed as infructuous.