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WPMS/1398/2021
2021 Latest Caselaw 3423 UK

Citation : 2021 Latest Caselaw 3423 UK
Judgement Date : 2 September, 2021

Uttarakhand High Court
WPMS/1398/2021 on 2 September, 2021
                   Office Notes,
                reports, orders or
                 proceedings or
sl. No   Date                                      COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     WPMS No.1398 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Bhupesh Kandpal, Advocate, for the petitioner.

Mr. T.S. Fartiyal, Deputy Advocate General, for the State of Uttarakhand.

A Coordinate Bench of this Court by an order dated 28.07.2021, had directed the petitioner to file a supplementary affidavit, placing the judgment dated 02.02.2016, which was passed by the Hon'ble Apex Court in Civil Appeal No.13301 of 2015, on record. The said supplementary affidavit has not yet been filed, by the counsel for the petitioner.

Learned counsel for the petitioner prays for and is granted a week's time, to comply with the order dated 28.07.2021.

List this writ petition as soon as the supplementary affidavit is filed by the petitioner.

(Sharad Kumar Sharma, J.) 02.09.2021

NR/

 
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