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SPA/249/2023
2023 Latest Caselaw 1904 UK

Citation : 2023 Latest Caselaw 1904 UK
Judgement Date : 21 July, 2023

Uttarakhand High Court
SPA/249/2023 on 21 July, 2023
                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      21.07.2023                     SPA No. 249 of 2023
                                     Hon'ble Vipin Sanghi, C.J.
                                     Hon'ble Rakesh Thapliyal, J.

1. Mr. A.K. Tripathi and Mr. T.C. Pande, learned counsels for the appellant.

2. Issue notice.

3. Mr. K.N. Joshi, learned Deputy Advocate General with Ms. Puja Banga, learned Brief Holder for the State of Uttarakhand, appears and accepts notice on behalf of respondent no. 1.

4. Mr. C.K. Sharma, learned counsel appears and accepts notice on behalf of respondent no. 2.

5. Learned counsels, at the outset, state that the present Special Appeal is covered by the judgment of this Court in Special Appeal No. 100 of 2023, titled as "Anit Dutt Joshi v. State of Uttarakhand & others", and other connected Special Appeals, decided on 13.06.2023.

6. We, accordingly, dispose of the present Special Appeal in terms of the said judgment.

7. Consequently, pending application(s), if any, also stand disposed of, accordingly.




                                          (Rakesh Thapliyal, J.)       (Vipin Sanghi, C.J.)
                                              21.07.2023                  21.07.2023
                                     Rahul
 

 
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