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WPMS/1562/2019
2023 Latest Caselaw 772 UK

Citation : 2023 Latest Caselaw 772 UK
Judgement Date : 22 March, 2023

Uttarakhand High Court
WPMS/1562/2019 on 22 March, 2023
               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                   COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPMS 1562/2019
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. Lalit Belwal, Advocate, for the petitioner.

Mr. Pradeep Hairiya, Standing Counsel, for the State/respondents.

Learned State Counsel points out that Division Bench of this Court has decided similar controversy and, therefore, present writ petition may be decided in terms of the said judgment.

Mr. Lalit Belwal, learned Counsel for the petitioner, submits that he has lost contact with his client. On his request, the case is adjourned to 12.4.2023 to enable him to get necessary instructions in the matter.

(Manoj Kumar Tiwari, J.) 22.3.2023 Pr

 
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