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C482/188/2023
2023 Latest Caselaw 677 UK

Citation : 2023 Latest Caselaw 677 UK
Judgement Date : 17 March, 2023

Uttarakhand High Court
C482/188/2023 on 17 March, 2023
C482 No. 9 of 2023
C482 No. 91 of 2023
C482 No. 102 of 2023
C482 No. 103 of 2023
C482 No. 105 of 2023
C482 No. 106 of 2023
C482 No. 109 of 2023
C482 No. 110 of 2023
C482 No. 111 of 2023
C482 No. 188 of 2023
C482 No. 189 of 2023
C482 No. 321 of 2023
Hon'ble Ravindra Maithani, J.

Mr. Vikshit Arora, Advocate with Mr. Shiv Pande and Mr. Kailash Chandra

of 2023.

Mr. Shri Singh, Advocate, with Mr. Shiv Pandey and Mr. Kailash Chandra, Advocates for the petitioners in C482 No.

C482 No. 109 of 2023.

Mr. Sanjay Kumar, Advocate for the petitioners in C482 No. 91 of 2023, C482 No. 102 of 2023, C482 103 of 2023 and C482 No. 321 of 2023.

Mr. Harshit Sanwal, Advocate for the petitioners in C482 No. 110 of 2023, C482 No. 111 of 2023.

Mr. Manish Mishra, Advocate for the petitioners in C482 No. 188 of 2023 and C482 No. 189 of 2023 is present through video conferencing.

Arguments heard.

Judgment reserved.

(Ravindra Maithani, J.) 17.03.2023 Jitendra

 
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