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Monika Varshney vs State Of Uttarakhand & Others
2014 Latest Caselaw 4616 Del

Citation : 2014 Latest Caselaw 4616 Del
Judgement Date : 18 September, 2014

Delhi High Court

Monika Varshney vs State Of Uttarakhand & Others on 18 September, 2014

WPCRL no. 1242 of 2013


U.C. Dhyani, J.

Mr. Chetan Joshi, Advocate for the writ petitioner.

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

Mrs. Neetu Joshi, 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 24.10.2013, passed by this Court, shall continue till the submission of final report before the court concerned and no further.

(U.C. Dhyani, J.) 18.09.2014 HN

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