WPSB/170/2021
2023 Latest Caselaw 373 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                       COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      13.02.2023                     WPSB No. 170 of 2021
                                     Sri Vipin Sanghi, C.J.
                                     Sri Alok Kumar Verma, J.

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

Mr. Manoj Kumar, the learned Standing Counsel for the Union of India.

None appears for the petitioner when the matter is called out.

Steps have not been taken to serve respondent no. 4.

Let fresh notice issue to respondent no. 4, returnable on 03.07.2023, by all permitted modes, including electronically.

Counsel for respondent nos. 1 and 3 submits that the decision rendered in Writ Petition (PIL) No. 155 of 2020, on 16.11.2021, would have a bearing on the present matter.

Let the said judgment be placed on record.

An affidavit shall also be filed by respondent nos. 1 to 3, stating as to what is the status with regard to the implementation of the said judgment. The affidavit be filed within three weeks.

In the meantime, the petitioner may file the rejoinder to the counter affidavit of respondent no. 1 within the same period.

List on 03.07.2023.

Interim orders to continue till the next date.

                                         (Alok Kumar Verma, J.)           (Vipin Sanghi, C.J.)
                                             13.02.2023                      13.02.2023
                                     Rahul