WPMS/1396/2019
2025 Latest Caselaw 4087 UK

Uttarakhand High Court

WPMS/1396/2019 on 4 September, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                      COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
                       Signatures




                                                WPMS No.1396 of 2019
                                                Hon'ble Pankaj Purohit, J.

Mr. S.K. Mandal, learned counsel for the petitioner/plaintiff.

2. Mr. S.K. Nainwal, learned Standing Counsel for the State.

3. Mr. Lalit Sharma, learned counsel for respondent no.3/defendant.

4. This writ petition has been filed by the petitioner/plaintiff challenging the judgment and order dated 13.02.2017 passed by Civil Judge (J.D.) Rudrapur, District Udham Singh Nagar in Original Suit No.49 of 2016, Kanta Prasad Gangwar vs. State of Uttarakhand & others as well as the judgment and order dated 06.03.2019 passed by 3rd Additional District Judge, Rudrapur, District Udham Singh Nagar in Misc. Civil Appeal No.04 of 2017, whereby the application moved by the petitioner/plaintiff for temporary injunction has been rejected and the appeal there-against was also dismissed.

5. Learned counsel for respondent no. 3/defendant has handed over to this Court a certified copy of the order dated 16.05.2023, which is taken on record. In the said order, it is stated that the application moved by the petitioner/plaintiff under Order 23 Rule 1(3) CPC for withdrawal of the suit has been allowed.

6. In view of the subsequent development, nothing survives in the present writ petition. Accordingly, the

writ petition is dismissed as infructuous.

7. Pending application, if any, stands disposed of accordingly.

(Pankaj Purohit, J.) 04.09.2025 AK