CLR/17/2018
2022 Latest Caselaw 2399 UK

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


                                      CLR No.17 of 2018
                                      With
                                      CLR No.31 of 2018
                                      With
                                      CLMA No.4120 of 2018
                                      With
                                      CLR No.32 of 2018
                                      With
                                      CLMA No.4117 of 2018
                                      With
                                      CLR No.33 of 2018
                                      With
                                      CLMA No.4118 of 2018
                                      With
                                      CLR No.34 of 2018
                                      Hon'ble Sharad Kumar Sharma, J.

Dr. Kartikey Hari Gupta, Advocate with Mr. Rafat Munir, Advocate for the revisionists.

Mr. Bhuwan Bhatt, Advocate for respondent no.1 in CLR No.17 of 2018 and except that Mr. Tarun Lakhera, Advocate is appearing for respondent no.1 in other connected revisions.

Mr. M.S. Bisht, Brief Holder for the State of Uttarakhand.

The delay condonation applications have been filed by the revisionist. There is 2 days' delay in filing the revisions. The delay is condoned. The respective delay condonation applications would stand allowed.

The identical civil revisions, had already been decided by this Court in a bunch of civil revisions with the leading Civil Revision No.18 of 2018 Powergrid Corporation of India vs. Sunil Thapa and another as decided on 20.07.2022.

In view of the aforesaid judgment, which is not disputed by the counsels, since the present bunch of revisions engages consideration of a common question of fact and law which has already decided on 20.07.2022, these revisions too would stand dismissed in terms of the judgment of 20.07.2022.

(Sharad Kumar Sharma, J.) 01.08.2022 Arti