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SPLA/128/2022
2022 Latest Caselaw 3187 UK

Citation : 2022 Latest Caselaw 3187 UK
Judgement Date : 27 September, 2022

Uttarakhand High Court
SPLA/128/2022 on 27 September, 2022
               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                         COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 SPLA NO. 128 of 2022
                                 In
                                 GA No. 64 of 2022
                                 Shri Sanjaya Kumar Mishra, J.

Shri Alok Kumar Verma, J.

Shri J. S. Virk, learned Deputy Advocate General with Shri Rohit Dhyani and Shri Rakesh Kumar Joshi, learned Brief Holder for the State/ appellant.

Shri Pankaj Purohit, learned counsel for the respondent.

There is no delay in filing the appeal in view of the judgment passed by Hon'ble Supreme Court in Civil Appeal No. 03 of 2020.

Learned counsel for the respondent seeks some time to file objection to the application for special leave to appeal.

List on 01.11.2022, as fresh. In the meantime, objection to the application for special leave to appeal be filed. No further time shall be granted for filing the objection.

(Alok Kumar Verma, J.) (Sanjaya Kumar Mishra, J.) 27.09.2022 SKS

 
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