Citation : 2021 Latest Caselaw 151 HP
Judgement Date : 4 January, 2021
CWPOA No. 1506 of 2019
.
04.01.2021 Present: Mr. K.S. Thakur, Advocate, for the petitioner, through
Video Conferencing.
Mr. Desh Raj Thakur, Additional Advocate General, for
respondents, through Video Conferencing.
Heard. Certain points, which require clarification, now
stand clarified. Reserved for judgment.
January 04, 2021 (Vivek Singh Thakur)
(ms)
r Judge
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!