WPMS/1978/2023
2023 Latest Caselaw 1914 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                  WPMS No.1978 of 2023
                                  Hon'ble Ravindra Maithani, J.

Mr. Vinod Tiwari, Advocate for the petitioners.

Mr. V.D. Bisen, Brief Holder for the State.

Mr. Vansh Sharma, Advocate holding brief of Mr. Bhupesh Kandpal, Advocate for the respondent no. 2.

Mr. Aditya Pratap Singh, Advocate for the respondent nos. 3 and 4.

Heard.

Admit.

Learned C.S.C takes notice for the respondent no.1.

Mr. Vansh Sharma, Advocate holding brief of Mr. Bhupesh Kandpal, Advocate takes notice for the respondent no. 2.

Mr. Aditya Pratap Singh, Advocate takes notice for the respondent nos. 3 and

Respondents may file counter affidavit within three weeks.

Two weeks thereafter, rejoinder affidavit, if any, be filed.

List this matter for final hearing on 20.10.2023.

The matter was heard and the order was dictated in the open Court, but it appears that there were some confusion with regard to essence of order dated 05.08.2022, passed in WPMS No.1868 of 2022, as referred to by the learned counsel for the respondent nos.3 and 4. Therefore, order, as dictated in interim relief application has not been signed and this interim relief application shall be heard on 25.07.2023.

It may be done in view of the judgment passed by Hon'ble Apex Court in the case of Kushalbhai Ratanbhai Rohit and others vs. State of Gujarat, (2014)9 SCC 124.

(Ravindra Maithani J.) 24.07.2023 Sanjay