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WPSS/1802/2022
2022 Latest Caselaw 3660 UK

Citation : 2022 Latest Caselaw 3660 UK
Judgement Date : 16 November, 2022

Uttarakhand High Court
WPSS/1802/2022 on 16 November, 2022
                   Office Notes,
                reports, orders or
                 proceedings or
Sl. No   Date                                   COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     MCC No.01 of 2022 (Correction Application)
                                     In
                                     WPSS No.1802 of 2022
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Sukhwani Singh, Advocate, holding brief of Mr. Parikshit Saini, Advocate, for the petitioner.

Mr. Pradeep Hairiya, Standing Counsel, for the State of Uttarakhand.

Mr. Rajesh Sharma, Advocate, for the respondent.

This writ petition was disposed of by the judgment dated 16.09.2022, whereby the direction was issued to the respondent nos.2 and 4, to decide the matter in accordance with the earlier judgment referred to in the order dated 16.09.2022.

Today the matter is listed on the correction application, wherein, the learned counsel for the petitioner has submitted that the authority which would be competent to decide the issue would be rather respondent no.5.

Hence the order dated 16.09.2022, a direction given to the respondent nos.2 and 4, to decide the matter, would stand modified to the extent, that the issue is directed to be decided by respondent no.5.

Accordingly, the correction application would stands disposed of.

This order will constitutes as to be a part of the order dated 16.09.2022.

(Sharad Kumar Sharma, J.) 16.11.2022 NR/

 
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