WPPIL/182/2021
2021 Latest Caselaw 4492 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      10.11.2021                     WPPIL No. 182 of 2021

                                     Hon'ble Raghvendra Singh Chauhan, C.J.
                                     Hon'ble Narayan Singh Dhanik, J.

Mr. H.C. Pathak, learned counsel for the petitioner.

Mr. Atul Bahuguna, learned Standing Counsel for the Union of India appears on behalf of respondent No. 1.

Mr. B.P.S. Mer, learned Brief Holder appears on behalf of respondent No. 2.

The learned counsel for the State submits that the Uttarakhand Freedom of Religions Act 2018, is already under challenge before the Hon'ble Apex Court.

Therefore, this case is adjourned sine die till the Hon'ble Supreme Court pronounces its judgment.

(Narayan Singh Dhanik, J.) (Raghvendra Singh Chauhan, C.J.) 10.11.2021 10.11.2021 Negi