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Ram Singh Rawat & Others vs State Of Uttarakhand & Others
2014 Latest Caselaw 3999 Del

Citation : 2014 Latest Caselaw 3999 Del
Judgement Date : 28 August, 2014

Delhi High Court

Ram Singh Rawat & Others vs State Of Uttarakhand & Others on 28 August, 2014

WPCRL no. 471 of 2013


U.C. Dhyani, J.

Mr. Rajendra Arya, Advocate holding brief of Mr. N.S. Pundir, Advocate for the writ petitioners.

Mr. Masroor Ahmad Khan, Dy. Advocate General with Mrs. Farida Siddiqui, Brief Holder for the respondent State.

Mr. Sandeep Kothari, Advocate for the private respondent.

Learned counsel for the State makes a statement that after completion of investigation, final report has been filed, as no case is said to have been made out against the petitioners.

In view of above development, this writ petition has rendered infructuous.

Accordingly, the writ petition is dismissed as infructuous with the observation that the interim order dated 26.04.2013, passed by this Court, shall continue till the submission of final report before the court concerned and no further.

(U.C. Dhyani, J.) 28.08.2014 HN

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