ASHOK KUMAR SHARMA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) BY the present writ petition the Petitioner has prayed for the issue of a writ in the nature of certiorari quashing the order dated 17 -2 -2004 passed by the learned District Judge, Hardwar in Civil Appeal No. 99 of 2001, Smt. Radha Panti v. Ashok Kumar annexure 5 to the writ petition.

(3.) THE Petitioner has submitted that the suit filed by the Respondent No. 3 was dismissed and the counter claim of the Petitioner was allowed on 11 -12 -2001. Aggrieved by the order dated 11 -12 -2001, appeal being civil appeal No. 99 of 2001 was preferred before the District Judge, Hardwar.