Citation : 2022 Latest Caselaw 86 UK
Judgement Date : 10 January, 2022
Office Notes,
reports, orders or
proceedings or
sl. No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
WPSS No. 2772 of 2018
Hon'ble Sharad Kumar Sharma, J.
Mr. Rajendra Singh Negi and Pankaj Purohit Advocate for the petitioner.
Mr. Sachin Mohan Singh Mehta, Brief Holder for the State.
The writ petition is listed on an urgency application preferred by the petitioner contending thereof that the matters stands covered by the judgment rendered by this Court on 13.12.2021 in Writ Petition No. 2602 of 2019.
In order to make a categoric statement whether the matter stands covered by the said judgment or not, the learned Brief Holder submits, that he may be permitted three days time to complete the instructions.
He may do the needful within a period of three days.
The urgency application being IA No. 12184 of 2021, would stand allowed.
List this case on 13.01.2022.
(Sharad Kumar Sharma, J.) 10.01.2022
Nahid
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