WPMS/2531/2016
2022 Latest Caselaw 1818 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                   COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPMS 2531/2016
                                 Hon'ble Manoj Kumar Tiwari, J.

None appears for the parties. Against an interlocutory order,

of 2016, an appeal was filed before the First Additional District Judge, Haridwar and the same was numbered as Miscellaneous Civil Appeal No. 14 of 2016. Said appeal was decided against the petitioner. Therefore, they filed this writ petition challenging the judgment rendered by the learned Appellate Court.

of 2016 has been decided on 26.4.2017.

Since the suit itself has been decided on merit, therefore challenge to the interlocutory order passed in such suit does not survive.

Accordingly, writ petition is dismissed as infructuous.

(Manoj Kumar Tiwari, J.) 23.6.2022 Pr