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SPA/400/2022
2022 Latest Caselaw 3799 UK

Citation : 2022 Latest Caselaw 3799 UK
Judgement Date : 24 November, 2022

Uttarakhand High Court
SPA/400/2022 on 24 November, 2022
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                   SPA No.400 of 2022
                                   With
                                   Delay Condonation Application (I.A. No. 2 of 2022)
                                   Shri Vipin Sanghi, C.J.
                                   Shri Ramesh Chandra Khulbe, J.

Mr. Anil K. Bisht, learned Additional Chief Standing Counsel for the State/appellants.

Mr. Sandeep Kothari, learned counsel appears and accepts notice for respondent no.1.

Issue notice.

Learned counsel for the appellants as well as respondent no.1 is present and state that the matter is covered by the judgment of this Court in SPA No. 225 of 2022 decided on 18.07.2022. Learned counsel for respondent no.1 does not oppose the application for seeking condonation of delay. List this case on 24.04.2023 showing the name of Mr. Hemant Pant and Mr. Bhuwan Bhatt, learned counsel for respondent no.2 in the cause list.

(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 24.11.2022 BS/SK

 
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