Citation : 2022 Latest Caselaw 2938 UK
Judgement Date : 13 September, 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.322 of 2018
Shri Vipin Sanghi, C.J.
Shri Ramesh Chandra Khulbe, J.
Mr. Amar Murti Shukla, learned counsel for the review applicants. Mr. J.C. Pandey, learned Standing Counsel for the State.
Mr. Jitendra Chaudhary, learned counsel for respondent no.1/ writ- petitioner.
Application for Leave to Appeal (IA/15007/2022)
This application has been filed seeking leave to appeal in review application. We have heard learned counsels. We find no reason to review our judgment dated 17.08.2022.
Accordingly, the application seeking leave to appeal is dismissed. Consequently, the review application (MCC/15006/2022) is also dismissed.
(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 13.09.2022 SS/RB
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