SPA/237/2022
2022 Latest Caselaw 3944 UK

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                                   SPA No.237 of 2022
                                   Shri Vipin Sanghi, C.J.
                                   Shri Ramesh Chandra Khulbe, J.

Mr. Dushyant Mainali, learned counsel for the appellants.

Mr. S.S. Chaudhary, learned Brief Holder for the State.

Mr. Ashish Joshi, learned counsel for respondent no.2.

Mr. Mainali states that the present appeal has become infructuous, since other special appeals arising out of the impugned judgment have been dismissed and the orders have been upheld by the Supreme Court.

Accordingly, the present appeal is disposed of as infructuous.

(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 07.12.2022 BS/SK