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CLCON/465/2021
2022 Latest Caselaw 333 UK

Citation : 2022 Latest Caselaw 333 UK
Judgement Date : 21 February, 2022

Uttarakhand High Court
CLCON/465/2021 on 21 February, 2022
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CLCON No. 465 of 2021
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Sandeep Adhikari, learned counsel for the petitioner.

Mr. Sushil Vashisth, learned Standing Counsel for opposite party nos. 1 & 3.

Writ Court had directed the opposite parties to reconsider petitioner's claim for appointment on compassionate ground vide judgment dated 05.01.2021. Special Appeal filed by the State against the said judgment has been dismissed vide judgment dated 08.12.2021.

Learned counsel for the petitioner contends that the order passed by Writ Court has not been complied with so far.

In such view of the matter, list this case on 04.04.2022.

If the order passed by Writ Court is not complied with in the meantime, opposite party no. 3 shall appear in person before this Court.

(Manoj Kumar Tiwari, J.) 21.02.2022 Aswal

 
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