Citation : 2021 Latest Caselaw 4856 UK
Judgement Date : 1 December, 2021
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
IA No. 13126 of 2021
In
WPSS No. 647 of 2020
Hon'ble Sharad Kumar Sharma, J.
Mr. Pankaj Kumar, Advocate, for the petitioner.
Mr. Narain Dutt, Brief Holder, for the State of Uttarakhand.
Today the matter is listed on the Urgency Application, preferred by the petitioner.
The learned counsel for the petitioner submits, that this Court while directing the respondents to file the counter affidavit, had sought a query from them as to whether the petitioner's contention that the issue stands covered by the judgment, rendered in Writ Petition (S/S) No. 665 of 2010, Udai Veer Singh and other Vs. State of Uttarakhand and others, and would make necessary averments accordingly in their counter affidavit.
Till date, there is nothing on record to show that respondents have complied the said direction of 8th July, 2010.
Learned Brief Holder prays for and is granted two week's time to complete his instructions qua the observation made in the order of 8th July, 2021.
List after two weeks.
(Sharad Kumar Sharma, J.) Dated 01.12.2021 Shiv
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