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SPA/456/2022
2022 Latest Caselaw 4062 UK

Citation : 2022 Latest Caselaw 4062 UK
Judgement Date : 19 December, 2022

Uttarakhand High Court
SPA/456/2022 on 19 December, 2022
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  SPA No.456 of 2022
                                  Shri Vipin Sanghi, C.J.
                                  Shri Ramesh Chandra Khulbe, J.

Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State/ appellants.

Mr. Alok Mahra, learned counsel for the respondents.

Issue notices.

Learned counsel for the respondent accepts notices and seeks time to file reply to the application seeking condonation of delay.

Let the same be filed within four weeks. Rejoinder affidavit be filed before the next date.

List the matter on 24.05.2023. The respondent shall not proceed to execute the judgment in the meantime.

(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 19.12.2022 NP/SS

 
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