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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 2263  OF 2013 (SPECIAL LEAVE PETITION(CIVIL)NO.10749 OF 2011)  

DR. UMA KANT PANWAR     APPELLANT

VERSUS

DEVI LAL SAH AND ORS.                    RESPONDENTS

O R D E R

1. Leave granted.

2. This  appeal is  directed against  the judgment  and order  

passed passed by the High Court of Uttarakhand at Nainital, dated  

28.12.2010 in Writ Petition (S/B) No.296 of 2010 whereby and where-

under the High Court has made certain remarks and passed certain  

strictures against the appellant herein. Aggrieved by the same, the  

appellant is before this Court, by way of this appeal.

3. Heard learned counsel for the parties to the lis.

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4. We  are  of  the  considered  opinion  that  since  the  

respondent-State  has  already  settled  the  claim  payable  to  the  

contesting  respondent  herein,  we  expunge  the  adverse  

remarks/strictures made by the High Court against the appellant.  

5. To this extent, the impugned judgment and order is set  

aside and the appeal is allowed partly. Parties to bear their own  

costs.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (RANJAN GOGOI)

NEW DELHI; MARCH 08, 2013.