Citation : 2022 Latest Caselaw 2778 UK
Judgement Date : 31 August, 2022
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WPSB No.442 of 2022
Shri Vipin Sanghi, C.J.
Shri Ramesh Chandra Khulbe, J.
Mr. Rajendra Dobhal, learned senior counsel assisted by Mr. Neelabh Kumar Bisht, learned counsel for the petitioner/ Review Applicant.
Mr. Anil Kumar Bisht, learned Additional Chief Standing Counsel for the State.
Mr. Subhash Upadhyay, learned counsel for respondent nos.2 & 3.
MCC/2/2022 (Review Application)
We have heard learned counsel for the petitioner in the review application. We find no reason to review our judgment dated 01.08.2022. Even the so-called quorum of five was complete in respect of the meeting held on 05.10.2022, the same makes no difference keeping in view the reasons cited by us for our decision.
Accordingly, the review application is dismissed.
(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 31.08.2022 SS/RB
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