WPMS/114/2021
2025 Latest Caselaw 1422 UK

Uttarakhand High Court

WPMS/114/2021 on 31 July, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                        2025:UHC:6728
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                                                                     COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPMS/114/2021
                               Hon'ble Manoj Kumar Tiwari, J
                               1.                                           None present for the petitioner.

                               2.    Mr. Pradeep Lohani, learned counsel
                               for the respondent.

3. Petitioner has challenged the judgment and order passed in a revision petition.

4. As per the report received from the court of Additional Civil Judge (JD), Haridwar, Original Suit No. 198 of 2009, in which interlocutory order, challenged in revision, was passed, has been decided.

4. After decision in the suit, the challenge to interlocutory order passed therein, do not survive.

5. Accordingly, the writ petition is dismissed, as infructuous.

(Manoj Kumar Tiwari, J) 31.07.2025 Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369

SINGH ASWAL 512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1 FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2025.07.31 06:47:09 -07'00' 2025:UHC:6728