Saturday, 16, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

WPMS/2909/2021
2022 Latest Caselaw 3069 UK

Citation : 2022 Latest Caselaw 3069 UK
Judgement Date : 21 September, 2022

Uttarakhand High Court
WPMS/2909/2021 on 21 September, 2022
                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                       COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      21.09.2022                     WPMS No. 2909 of 2021
                                     Sri Vipin Sanghi, C.J.
                                     Sri R.C. Khulbe, J.

Mr. Suhaas Ratna Joshi, the learned counsel for the petitioner.

Mr. Pradeep Joshi, the learned Additional Chief Standing Counsel for the State of Uttarakhand.

We allowed this Writ Petition, after hearing the

learned counsels, on 21.09.2022. The judgment was

dictated in Court.

While going through the draft judgment for

finalization, it appears that on certain aspects, it would

be essential to hear the learned counsels for the

purpose of clarity.

Accordingly, list the matter for directions on

26.09.2022.

The Bench Secretary shall inform the learned

counsels for the parties so that they remain present.



                                             (R.C. Khulbe, J.)        (Vipin Sanghi, C.J.)
                                               21.09.2022                 21.09.2022
                                     Rahul
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter