WPMS/773/2020
2021 Latest Caselaw 5106 UK

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                                      WPMS No.773 of 2020
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Vikas Kumar Guglani, Advocate for the petitioner.

Mrs. Indu Sharma, Brief Holder for the State of Uttarakhand.

Mr. Siddhartha Jain, Advocate for respondent no.3.

This writ petition was disposed of by this Court on 11.01.2021 directing the respondent no.2 to take a decision on the matter within one month from the date of the end of hearing.

But, since the judgment of 11.01.2021, did not provide any cut of period during which the hearing was to be concluded.

The petitioner has preferred a modification application seeking modification of the order/judgment dated 11.01.2021, in order to specify the period for concluding the hearing by respondent no.2.

After having considered the reasons given in the modification application, the judgment dated 11.01.2021, is only modified to the extent that respondent no.2 would ensure to conclude the hearing within a period of two months from the date of service of the certified copy of this order.

Besides this the other embargos and observations of taking a decision as provided in the judgment of 11.01.2021 will continue to operate.

Modification Appl. No.12982 of 2021 stands disposed of.

(Sharad Kumar Sharma, J.) 14.12.2021 Arti