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WPSS/441/2022
2022 Latest Caselaw 1175 UK

Citation : 2022 Latest Caselaw 1175 UK
Judgement Date : 11 April, 2022

Uttarakhand High Court
WPSS/441/2022 on 11 April, 2022
                   Office Notes, reports, orders
SL.                or proceedings or directions
          Date                                                      COURT'S OR JUDGES'S ORDERS
No                  and Registrar's order with
                           Signatures


      11.04.2022
                                                   WPSS No. 441 of 2022
                                                   Hon'ble Sharad Kumar Sharma, J.

Hon'ble Ramesh Chandra Khulbe, J.

Mr. Rakshit Joshi, Advocate, holding brief of Mr. N.K. Papnoi, Advocate, for the petitioner.

Mr. Anil K. Bisht, Addl. CSC, for the State.

The learned counsel for the petitioner had made a statement at the Bar, that while taking a different view, on the question involved and as settled in the bunch of writ petitions with leading Writ Petition (S/S) No. 910 of 2021, Ganga Singh Vs. State of Uttarakhand and others, the coordinate Bench of this Court, vide its judgment dated 21.03.2022, in an order, which was passed in this writ petition, had formulated a question and has referred the matter to be answered by the larger Bench.

It has been stated by the learned counsel for the petitioner that this writ petition was taken up by the Division Bench and the same has been deferred to be heard.

List this writ petition along with Writ Petition (S/S) No. 910 of 2021.

(R.C. Khulbe, J.) (Sharad Kumar Sharma, J.) 11.04.2022 Mahinder/

 
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