Mr. Devender Thakur vs Mr. Gaurav Sharma
2021 Latest Caselaw 2679 HP

CWPOA No.5323 of 2019 and

.

CWPOA No. 6365 of 2019

19.04.2021 Present: CWPOA No.5323 of 2019 Mr. Devender Thakur, Advocate, for the petitioner

through video conferencing.

Mr. Gaurav Sharma, Deputy Advocate General, for the respondents­State.

CWP No.6365 of 2019 Mr. Devender K. Sharma, Advocate vice Mr. C.N. Singh, Advocate, for the petitioner through video

conferencing.

Mr. Gaurav Sharma, Deputy Advocate General, for the respondents­State.

CWPOA No.5323/2019 & CWP No.6365/2019

Learned counsel for the petitioner(s) submit that the

present petition is squarely covered by the judgments in CWP

No.3111 of 2016, CWPOA No.52 of 2019 and CWPOA 5566 of

2019. Learned Deputy Advocate General intends to go through

the aforesaid judgments.

As prayed for, List on 30th April, 2021.

(Vivek Singh Thakur) Judge April 19, 2021 (tarun )