BAR ASSOCIATION, DEHRADUN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Sagar Kothari, learned counsel for the petitioner and Mr. Bhupendra Singh Koranga, learned Brief Holder for the respondents.

(3.) Mr. Sagar Kothari, Advocate, submitted that the present writ petition has become infructuous.