WPMS/1953/2014
2023 Latest Caselaw 3425 UK

               Office Notes,
            reports, orders or
             proceedings or
No   Date                                   COURT'S OR JUDGES'S ORDERS
              directions and
            Registrar's order
             with Signatures
                                 WPMS No.1953 of 2014
                                 with
                                 WPMS No.1954 of 2014
                                 Hon'ble Manoj Kumar Tiwari, A.C.J.

                                       There is no representation for the
                                 petitioner.
                                       Mr. Nikhil Singhal, Advocate for
                                 respondent nos.1 to 5.

2. Learned counsel for respondent nos.1 to 5 submits that Original Suit No.231 of 1986 has been decreed by learned Civil Judge (Junior Division), Haridwar vide judgment dated 20.12.2017. He further submits that, in the present writ petitions, interlocutory order passed in the said Original Suit was under challenge, therefore, consequent to decision in the suit, the writ petitions have become infructuous. Copy of the order 20.12.2017 passed in Original Suit No.231 of 1986 produced in Court today, which is taken on record.

3. In view of the statement made by learned counsel for respondent nos.1 to 5, the writ petitions are dismissed as infructuous.

(Manoj Kumar Tiwari, A.C.J.) 08.11.2023 Arpan