Citation : 2023 Latest Caselaw 247 UK
Judgement Date : 12 January, 2023
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12.01.2023 SPA No. 460 of 2022
Sri Vipin Sanghi, C.J.
Sri Alok Kumar Verma, J.
Mr. K.P. Upadhyaya, the learned Senior Counsel assisted by Mr. Sanjay Bhatt, the learned counsel for the appellants.
Dr. Kartikey Hari Gupta, the learned counsel for the Hemwati Nandan Bahuguna Garhwal University.
Mr. Shobhit Saharia, the learned counsel for the interveners.
Mr. Nikhil Sabri, the learned counsel for respondent no. 3.
Mr. Saharia, the learned counsel for the interveners, points out that the present Special Appeal has been preferred in respect of the reliefs sought by the petitioners in two Writ Petitions, in respect whereof, a common impugned judgment has been passed. He points out that two separate Special Appeals should have been preferred.
Learned Senior Counsel for the appellants seeks a short adjournment to examine the said aspect.
The matter be listed as fresh on 15.02.2023.
(Alok Kumar Verma, J.) (Vipin Sanghi, C.J.)
12.01.2023 12.01.2023
Rahul
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