CLCON/943/2018
2022 Latest Caselaw 667 UK

             Office Notes, reports,
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                                      CLCON No. 943 of 2018
                                      Hon'ble Manoj Kumar Tiwari, J.

Mr. M.S. Bhandari, Advocate for the petitioner.

Mr. H.M. Raturi, Deputy Advocate General for the State of Uttarakhand.

Heard learned counsel for the parties. Learned counsel appearing for the petitioner has made a statement at the bar that SLP filed by the State Government has been dismissed and the judgment rendered by Writ Court was affirmed with certain modifications. He further apprised that petitioner has sought review of the order passed by Hon'ble Supreme Court, by filing an application, which is pending.

Since the direction issued by Writ Court to grant award and cash price to the petitioner, has been affirmed by Hon'ble Supreme Court, therefore, learned Standing Counsel is directed to get instructions regarding time needed for doing the needful.

Put up on 15.03.2022.

(Manoj Kumar Tiwari, J.) 09.03.2022 Navin