Citation : 2022 Latest Caselaw 1491 UK
Judgement Date : 13 May, 2022
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WPMS No. 2085 of 2021
Hon'ble Manoj Kumar Tiwari, J.
Mr. Pankaj Kumar, learned counsel for the petitioner.
Mr. N.P. Sah, learned Standing Counsel for the State of Uttarakhand.
Today matter is listed on a letter received from 4th Additional District Judge, Dehradun, whereby extension of time, as given vide order dated 01.10.2021, has been sought.
Mr. Pankaj Kumar, learned counsel for petitioner has produced in Court a judgment dated 30.03.2022, which is taken on record.
Perusal of said judgment reveals that Miscellaneous L.A. Case No. 125 of 2016, has been decided by learned 4th Additional District Judge, Dehradun.
Since the L.A. Case has been decided on 30.03.2022, therefore, there is no need for further extension of time, as prayed by court concerned.
Accordingly, time extension application (MCC No. 1 of 2022) is rejected.
(Manoj Kumar Tiwari, J.) 13.05.2022 Aswal
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