WPSS/369/2021
2021 Latest Caselaw 595 UK

Citation : 2021 Latest Caselaw 595 UK
Judgement Date : 2 March, 2021

Uttarakhand High Court

WPSS/369/2021 on 2 March, 2021

  WPSS No. 369 of 2021
Hon'ble Ravindra Maithani, J.

Mr. Harendra Belwal, Advocate for the petitioner.

Heard Mr. Ashish Joshi, Advocate for respondent nos. 1 and 2 through video conferencing.

Mr. Subhash Upadhyay, Advocate for respondent nos. 3 and 4.

On behalf of the petitioner, it is submitted that the matter is covered by the judgment of this Court passed in Writ Petition (S/B) No. 448 of 2018. But, on behalf of the respondent nos.1 and 2, it is submitted that the instant writ petition is much delayed and they would like to file counter affidavit.

List this matter after three weeks for hearing.

Respondents may file counter affidavit within next two weeks. A week thereafter, petitioner may file rejoinder affidavit, if any.

(Ravindra Maithani,J.) 02.03.2021 Jitendra

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