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Vijay Kushwaha vs State Of Uttarakhand & Others
2014 Latest Caselaw 4000 Del

Citation : 2014 Latest Caselaw 4000 Del
Judgement Date : 28 August, 2014

Delhi High Court

Vijay Kushwaha vs State Of Uttarakhand & Others on 28 August, 2014

WPCRL no. 900 of 2013


U.C. Dhyani, J.

Mr. Rakesh Thapliyal and Mr. Lalit Sharma, Advocates for the writ petitioner.

Mr. Masroor Ahmad Khan, Dy. Advocate General with Mr. V.S. Mahara, Brief Holder for the respondent State.

Mr Arvind Vashisth, 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 petitioner.

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

Accordingly, the writ petition is dismissed as infructuous.

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

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