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Judgment
4 paragraphs · 107 wordsManoj Kumar Tiwari, J
By means of this writ petition, Union of India had challenged the order dated 08.05.2012 passed by learned Civil Judge (Senior Division), Dehradun in Execution Case No. 1 of 2001, whereby petitioner was directed to pay the money as per the decree with interest to the respondent.
Learned counsel for the petitioner, on instructions, has made a statement that entire money with interest has been paid to the respondent/decree holder. Thus, according to him, the writ petition has become infructuous.
In view of the statement of learned Standing Counsel for Union of India/petitioner, the writ petition is dismissed as infructuous.