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WPMS/1232/2020
2021 Latest Caselaw 3078 UK

Citation : 2021 Latest Caselaw 3078 UK
Judgement Date : 13 August, 2021

Uttarakhand High Court
WPMS/1232/2020 on 13 August, 2021
             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      WPMS No.1232 of 2020

                                      Hon'ble Sharad Kumar Sharma, J.

(Through Hybrid Mode)

Mr. P.C. Petshali, Advocate for the petitioners.

Mr. Suyash Pant, Brief Holder for the State. Supplementary affidavit preferred by the petitioners alongwith the additional document, which has been sought to be brought on record, the same would stand allowed. Accordingly, the Misc. Appl. No.11901 of 2021 would stand disposed of.

The petitioner contends that the issue stands covered by the judgment of 11.03.2019, which was rendered by this Court in Writ Petition (M/S) No.3710 of 2018 Km. Upma Bharti vs. State of Uttarakhand Put up this matter in the week commencing 23.08.2021 and the Registry is directed to furnish a report, as to whether as against the judgment rendered by this Court on 11.03.2019 in Writ Petition (M/S) No.3710 of 2018; whether any special appeal was preferred and if preferred what were the orders passed by the Division Bench on it.

(Sharad Kumar Sharma, J.) 13.08.2021 Arti

 
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