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SPA/522/2018
2023 Latest Caselaw 546 UK

Citation : 2023 Latest Caselaw 546 UK
Judgement Date : 1 March, 2023

Uttarakhand High Court
SPA/522/2018 on 1 March, 2023
                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      01.03.2023                     SPA No. 522 of 2018
                                     Sri Vipin Sanghi, C.J.
                                     Sri Alok Kumar Verma, J.

Mr. Vikas Pande, the learned Standing Counsel for the State of Uttarakhand/ appellants.

Mr. Shubhang Dobhal, the learned counsel for the respondent.

We have heard learned counsels for the parties at some length. Counsel for the respondent seeks a short adjournment to produce the judgments relied upon by the respondent before the learned Single Judge, as noticed in paragraph no. 6 of the impugned judgment.

Let the said judgments be produced on the next date.

List on 02.03.2023 after fresh.




                                         (Alok Kumar Verma, J.)          (Vipin Sanghi, C.J.)
                                              01.03.2023                    01.03.2023
                                     Rahul
 

 
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