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Dr. Vishnu Sahai vs State Of Uttarakhand And Ors.
2014 Latest Caselaw 4201 Del

Citation : 2014 Latest Caselaw 4201 Del
Judgement Date : 6 September, 2014

Delhi High Court

Dr. Vishnu Sahai vs State Of Uttarakhand And Ors. on 6 September, 2014

WPCRL no. 760 of 2012


U.C. Dhyani, J.

Mr. Parikshit Saini, Advocate for the writ petitioner.

Mr. Masroor Ahmad Khan, Dy. Advocate General with Mr. Rakesh Kunwar, Brief Holder for the respondent State.

Mr. S.K. Shandilya, Advocate for the private respondent.

Learned counsel for the State makes a statement that after completion of investigation, final report has been submitted, 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 with the observation that the interim order dated 24.08.2012, passed by this Court, shall continue till the submission of final report before the court concerned and no further.

(U.C. Dhyani, J.) 06.09.2014 HN

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