Uttarakhand High Court
CLR/73/2018 on 13 July, 2022
Author: Sharad Kumar Sharma
Bench: Sharad Kumar Sharma
Office Notes,
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Sl. No Date COURT'S OR JUDGES'S ORDERS
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CLR No.73 of 2018
Hon'ble Sharad Kumar Sharma, J.
None present for the revisionist. Mr. Nikhil Singhal, Advocate, for the respondent.
Though, normally I refused to hear the matters of Mr. Aditya Singh, Advocate, but in the instant case, the respondent Counsel, since has made a statement at the Bar that the cause as against which the present revision has been filed i.e. against the order dated 17.05.2018, as rendered by the court of 1st Additional Civil Judge (Senior Division), Haridwar in O.S. No.139 of 2013, "Kuldeep Kumar Khandelwal Vs. Raghunandan Lal Behal & others".
Since the suit itself has been decided, and now a regular civil appeal is pending consideration, and for all practical purpose, the revision has been rendered infructuous.
Exclusively owing to the consent, and the statement made by the respondent counsel, the revision is dismissed as having rendered infructuous.
(Sharad Kumar Sharma, J.) 13.07.2022 NR/