Citation : 2021 Latest Caselaw 3118 UK
Judgement Date : 16 August, 2021
WPSS No.1042 of 2021 Hon'ble Ravindra Maithani, J.
Mr. Mahendra Singh Rawat, Advocate appearing for the petitioner through video conferencing.
Mr. P.S. Bisht, Additional Chief Standing Counsel for the State.
Petitioner seeks appointment under Dying-in-Harness Rules and he has not filed the Rules, under which, he is seeking appointment. He relied on a judgment.
When requested, learned counsel for the petitioner seeks two weeks' time to file the Rules, under which, he is seeking appointment.
List in the week commencing 31.08.2021.
(Ravindra Maithani, J.) 16.08.2021 Sanjay
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