Citation : 2021 Latest Caselaw 1193 UK
Judgement Date : 25 March, 2021
Office Notes,
reports, orders or
proceedings or
SL. No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
WPMS No.1046 of 2010
Hon'ble Sharad Kumar Sharma, J.
Mr. Rajendra Kumar Arya, Advocate, holding brief of Mr. Piyush Garg, Advocate, for the petitioner.
Mr. Arvind Vashistha, Senior Advocate, assisted by Mr. Shubhr Rastogi, Advocate, for the respondent.
This writ petition was arising out of an order dated 12.05.2009, which was passed by the learned Civil Judge (Junior Division), Dehradun in O.S. No.467 of 2008, "Lokesh Dutt Vs. Subhash Chand".
During the pendency of the writ petition, the original suit, which was instituted before the court below, has been decided and disposed of by the court below, vide its judgment and order dated 19.07.2013.
In view of the said subsequent developments, the writ petition has rendered infructuous and the same is dismissed as such. This fact of the writ petition having being rendered infructuous is also admitted by the learned counsel for the petitioner.
(Sharad Kumar Sharma, J.) 25.03.2021
NR/
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