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C482/93/2022
2023 Latest Caselaw 199 UK

Citation : 2023 Latest Caselaw 199 UK
Judgement Date : 11 January, 2023

Uttarakhand High Court
C482/93/2022 on 11 January, 2023
                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                   COURT'S OR JUDGES'S ORDERS
No
                   Registrar's order with
                         Signatures

      11.01.2023
                                            C482 No. 93of 2022
                                            Hon'ble Sharad Kumar Sharma, J.

Mrs. Neetu Singh and Mr. Vinod Chandra, Advocates, for the applicant.

Mr. Pratiroop Pande, AGA, for the State.

Mr. C.K. Sharma, Advocate, for the respondents.

The Applications for recall (MCRC/4/2023) and condonation of delay (IA/5/2023), which are listed today for orders, had already been considered in the similar matters i.e. with leading C482 Application No. 610 of 2021, Atul Salar and others Vs. State of Uttarakhand and others.

Hence, the Recall Application, supported with the Delay Condonation Application would stand dismissed in terms of the judgment rendered by this Court on 22.12.2022 in the case of Atul Salar (supra).

Sharad Kumar Sharma, J.) 11.01.2023 Mahinder/

 
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