WPMS/1891/2022
2022 Latest Caselaw 3948 UK

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                                  WPMS No. 1891 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

There is no representation for the petitioner.

Mr. Jayvardhan Kandpal, Advocate for the respondents.

Learned counsel for the respondents submits that writ petition has become infructuous, inasmuch as, the appeal in which petitioner had sought his impleadment, has been decided by learned District Judge, Pauri Garhwal, vide judgment dated 30.08.2022.

In the interest of justice, list this case on 08.12.2022, immediately after fresh cases.

(Manoj Kumar Tiwari, J.) 07.12.2022 Navin