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WPMS/915/2019
2021 Latest Caselaw 3269 UK

Citation : 2021 Latest Caselaw 3269 UK
Judgement Date : 25 August, 2021

Uttarakhand High Court
WPMS/915/2019 on 25 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

      25.08.2021                            WPMS No. 915 of 2019
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Priyadarshi Manish, learned counsel along with Mrs. Anjali Jha Manish, learned counsel for the petitioner.

Mr. J.P. Joshi, learned Additional Advocate General along with Mr. T.S. Phartiyal, learned Addl. CSC for the State.

Initially, when this writ petition was argued and the petitioner has advanced his argument as against the appellate order, reversing the judgment of the Advance Ruling, Uttarakhand dated 21.12.2018, the coordinate Bench of this Court had granted an interim order, whereby the Appellate Authority's order was kept in abeyance.

Time to time when the matter was subsequently taken though it continued to be argued for quite some length and the interim order too was continued to be made effective by the subsequent orders passed by the coordinate Benches of this Court, but the writ petition so far has not yet been admitted.

Admit the writ petition.

Heard in part.

List the writ petition under the head of hearing on 18.10.2021.

The interim order already granted by the coordinate Bench of this Court on 27.04.2019, would continue to operate till next date of listing.

(Sharad Kumar Sharma, J.) 25.08.2021 Mahinder/

 
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