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Smt. Mahima Goel & Others vs State Of Uttarakhand & Others
2014 Latest Caselaw 4349 Del

Citation : 2014 Latest Caselaw 4349 Del
Judgement Date : 10 September, 2014

Delhi High Court

Smt. Mahima Goel & Others vs State Of Uttarakhand & Others on 10 September, 2014

WPCRL no. 296 of 2014


U.C. Dhyani, J.

Mr. Piyush Garg, Advocate for the writ petitioners.

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

Mr. Gopal K. Verma, 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 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 24.03.2014, passed by this Court, shall continue till the submission of final report before the court concerned and no further.

(U.C. Dhyani, J.) 10.09.2014 HN

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