Citation : 2021 Latest Caselaw 5079 UK
Judgement Date : 13 December, 2021
Office Notes,
reports, orders or
proceedings or
SL. No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
WPSS No.812 of 2021
Hon'ble Sharad Kumar Sharma, J.
Mr. Gaurav Sharma, Advocate, holding brief of Mr. Harendra Belwal, Advocate, for the petitioner.
Mr. Narain Dutt, Brief Holder, for the State of Uttarakhand.
The principal relief, which has been claimed by the petitioner, if it is read in co- relation to the second relief, which is based upon the ratio laid down by the Hon'ble Apex Court in the case of Netram Sahu judgment, it has come to the knowledge of this Court that the said judgment of Netram Sahu, as reported in 2018 (5) SCC 430, has been referred by the Hon'ble Apex Court to the Larger Bench.
Hence, put up this writ petition as soon as the reference made by the Hon'ble Apex Court, to the Larger Bench judgment is answered in the matters.
(Sharad Kumar Sharma, J.) 13.12.2021
NR/
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