Citation : 2022 Latest Caselaw 139 UK
Judgement Date : 14 January, 2022
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
WPMS No. 143 of 2022
Hon'ble Sharad Kumar Sharma, J.
(Via Video Conferencing)
Mr. Deepak Bhatt, Advocate, for the petitioners.
Mr. A.M. Saklani, Advocate, on behalf of Mr. Harendra Belwal, Advocate, for the respondent.
The respondents may file his counter affidavit within a period of four weeks from today.
List thereafter.
However, the Revisional Court ceased with the Revision may proceed with the Revision on its own merits, but no judgment would be pronounced till the Writ Petition is decided on its own merits.
(Sharad Kumar Sharma, J.) Dated 14.01.2022 Shiv
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