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Pitamber Ram & Others vs State Of Uttarakhand & Others
2014 Latest Caselaw 4571 Del

Citation : 2014 Latest Caselaw 4571 Del
Judgement Date : 17 September, 2014

Delhi High Court

Pitamber Ram & Others vs State Of Uttarakhand & Others on 17 September, 2014

WPCRL no. 970 of 2013


U.C. Dhyani, J.

Ms. Sangeeta Bhardwaj, Advocate for the writ petitioners.

Mr. V.K. Gemini, Dy. Advocate General with Ms. Geeta Parihar, Brief Holder for the respondent State.

Learned counsel for the State makes a statement that after completion of investigation, charge sheet has been filed 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 16.09.2013, passed by this Court, shall continue till the submission of charge-sheet before the court concerned and no further.

(U.C. Dhyani, J.) 17.09.2014 HN

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