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FA/26/2022
2022 Latest Caselaw 772 UK

Citation : 2022 Latest Caselaw 772 UK
Judgement Date : 14 March, 2022

Uttarakhand High Court
FA/26/2022 on 14 March, 2022
                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      14.03.2022                        FA No.26 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This First Appeal has been filed against the judgment and decree dated 30.10.2021, passed in Original Suit No.1 of 2013, "Rais Ahmad and Another vs. Nagar Palika Parishad and Others", whereby the original suit has been dismissed.

Heard Mr. Syed Nadim, learned counsel for the appellants, Mr. Himanshu Aswal, learned counsel holding brief of Mr. Navnish Negi, learned counsel for the respondent no.1 and Mr. Tej Singh Bisht, learned Deputy Advocate General for the State/respondent no.3.

The learned counsel for the respondents have no objection for admission of this first appeal.

This first appeal is admitted. Post this case on 27.04.2022.

(Alok Kumar Verma, J.) 14.03.2022

Neha

 
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