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WPSS/664/2020
2021 Latest Caselaw 5337 UK

Citation : 2021 Latest Caselaw 5337 UK
Judgement Date : 24 December, 2021

Uttarakhand High Court
WPSS/664/2020 on 24 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. 664 of 2020
                                     with
                                     WPSS No. 1006 of 2020
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Lalit Samant, Advocate for the petitioner.

Ms. Indu Sharma, Brief Holder for the State.

These are the two connected matters, which engage consideration of common question of fact and law. In both these petitions the petitioners have filed Misc. applications along with the rejoinder affidavit. The same would stands allowed.

The rejoinder affidavits are taken on record.

In both the writ petitions, there is yet another pending application which has been filed by the petitioner contending, that the issue involved in these writ petition stands covered by the judgement dated 17.11.2021, as rendered by the Court in writ petition (S/S) No. 1281 of 2020.

The learned Brief Holder appearing for the State wants to verify the aforesaid facts, as to whether the matter stands covered by said judgment or not. She is permitted to do the needful within a period of two weeks from today.

List these writ petitions in the week commencing 14.03.2022.

(Sharad Kumar Sharma, J.) 24.12.2021

Nahid

 
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