WPMS/924/2023
2023 Latest Caselaw 1831 UK

WPMS No. 924 of 2023
Hon'ble Ravindra Maithani, J.

Mr. S.K. Posti, Senior Advocate, assisted by Mr. Ashutosh Posti, Advocate for the petitioner.

Mr. Vinod Nautiyal, D.A.G. for the State.

In the instant petition, the arguments were heard on 26.05.2023 and judgment was reserved, but on 16.06.2023, the Court noted that, in fact, respondent no.3 has never been served. Therefore, order for issuance of notice to the respondent no.3 has been passed. It so happened that thereafter, the petitioner moved an application deleting the respondent no.3 from the array of parties. That application was allowed. Now, an amended memo of parties has been filed.

Heard learned counsel for the petitioner.

Arguments have, in fact, already been heard. It is when the judgment was reserved that action qua respondent no.3 was taken and he has now been deleted by the petitioner. Therefore, list this case for judgment on 18.07.2023.

(Ravindra Maithani, J.) 13.07.2023 Jitendra