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Smt. Vimla & Others vs State Of Uttarakhand & Others
2014 Latest Caselaw 4005 Del

Citation : 2014 Latest Caselaw 4005 Del
Judgement Date : 28 August, 2014

Delhi High Court

Smt. Vimla & Others vs State Of Uttarakhand & Others on 28 August, 2014

WPCRL no. 839 of 2013


U.C. Dhyani, J.

Mr. D.C.S. Rawat, Advocate for the writ petitioners.

Mr. V.K. Jemini, Dy. Advocate General with Ms. V.S. Rathore, Brief Holder for the respondent State.

Learned counsel for the State makes a statement that after completion of investigation, charge-sheet has been submitted 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 15.07.2013, passed by this Court, shall continue till the submission of charge-sheet before the court concerned and no further.

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

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