WPMS/3473/2022
2023 Latest Caselaw 1374 UK

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                                  WPMS No. 3473 of 2022
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Pramod Belwal, Advocate, for the petitioner.

Mr. Devesh Ghildiyal, Brief Holder, for the State of Uttarakhand.

The judgment, which has been put to challenge in the present Writ Petition, has been rendered in Regular First Appeal No. 78 of 2016, Jot Singh Rawat Vs. Union of India and others. The said judgement would be amenable to Section 100 of the C.P.C.

Hence, the Writ Petition is dismissed as withdrawn, in order to enable the petitioner to seek an appropriate remedy.

(Sharad Kumar Sharma, J.) Dated 17.05.2023 Shiv