Citation : 2022 Latest Caselaw 1786 UK
Judgement Date : 15 June, 2022
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPMS No. 2182 of 2017
Hon'ble Manoj Kumar Tiwari, J.
Mr. Dushyant Mainali, Advocate for the petitioner.
Mr. D. Barthwal, Advocate holding brief of Mr. D.S. Patni, Advocate for respondent no. 1.
Petitioner had challenged an interlocutory order passed by learned trial Court in Original Suit No. 59 of 2015, by filing Civil Revision No. 08 of 2017. The said civil revision was dismissed by First Additional District Judge, Haldwani vide judgment dated 20.07.2017. This writ petition has been filed challenging the judgment passed by Revisional Court.
As per office report, Original Suit No. 59 of 2015 has been dismissed by learned Trial Court vide judgment dated 05.12.2017.
In such view of the matter, nothing survives in this writ petition. Accordingly, the same is dismissed as infructuous.
(Manoj Kumar Tiwari, J.) 15.06.2022 AK
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