High CourtsDivision Bench

Shakti Feeds Corp. vs State Of Uttarakhand And Another

Uttarakhand High Court · Decided on 8 June 2026 · Citation: (2026) 06 UK CK 0398

HON’BLE JUDGES
Manoj Kumar Gupta, CJ · Subhash Upadhyay, J
RESULT
Dismissed
CASE NUMBER
Writ Petition (M/B) No. 145 Of 2025
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Judgment

4 paragraphs · 44 words

Manoj Kumar Gupta, CJ

1.

Shri Nivesh Bahuguna, learned counsel for the petitioner states that the writ petition has become infructuous by efflux of time.

2.

Accordingly, the writ petition is dismissed as having become infructuous.

3.

All pending applications stand disposed of accordingly.