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CLCON/489/2021
2023 Latest Caselaw 2599 UK

Citation : 2023 Latest Caselaw 2599 UK
Judgement Date : 1 September, 2023

Uttarakhand High Court

CLCON/489/2021 on 1 September, 2023

CLCON No. 489 of 2021
Hon'ble Ravindra Maithani, J.

Mr. Sandeep Tiwari, Advocate for the petitioner.

Mr. J.S. Bisht, Standing Counsel for the State.

It is brought to the notice of the Court that the judgment and order dated 07.09.2021, passed in WPMS No. 1764 of 2021 passed by this Court has been wilfully disobeyed.

Today, a statement is given at the very outset, by the learned State counsel that the order has already been complied with and nothing is left to be done by the respondents.

The Court takes on record the statement given by learned State Counsel.

A report has been tendered at the time of hearing. It is taken on record.

In view of the statement given by learned State counsel, now nothing survives in this petition. It stands disposed of accordingly.

(Ravindra Maithani, J.) 01.09.2023 Jitendra

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