WPMS/2437/2023
2023 Latest Caselaw 2601 UK

                      Office Notes,
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         Date                                      COURT'S OR JUDGES'S ORDERS
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      01.09.2023                        WPMS No.2437 of 2023
                                        Hon'ble Alok Kumar Verma, J.

A Release Application was filed by the respondent. The said Application was allowed. An Appeal (13 of 2021) was filed by the petitioner. Aggrieved by the judgment dated 04.07.2023, passed by learned Appellate Court, present petition has been filed under Article 227 of the Constitution of India.

2. Heard Mr. Neeraj Garg, learned counsel for petitioner.

3. Mr. Neeraj Garg, Advocate, has relied upon a judgment dated 05.07.2023 passed by this Court in Writ Petition (M/S) No.2539 of 2021.

4. In the facts and circumstances of the case, it would be appropriate to grant an opportunity of hearing to the respondent also even before passing any order on Admission.

5. Mr. Neeraj Garg, Advocate, has prayed for dasti.

6. Issue notice to the respondent by all modes including dasti.

7. Steps to be taken within 48 hrs.

8. List on 21.09.2023.

(Alok Kumar Verma, J.) 01.09.2023

Neha