SPA/30/2024
2024 Latest Caselaw 2064 UK

Uttarakhand High Court

SPA/30/2024 on 6 September, 2024

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

                   Office Notes,
                      reports,
                     orders or
                   proceedings
SL.
        Date       or directions                        COURT'S OR JUDGES'S ORDERS
No
                        and
                    Registrar's
                    order with
                    Signatures
      06.09.2024                   SPA No. 30 of 2024

                                   Hon'ble Ritu Bahri, C.J.

Hon'ble Rakesh Thapliyal, J.

Mr. Parikshit Saini, learned counsel for the appellants, Mr. K.P. Upadhyay, learned Senior Counsel assisted by Mr. Hemant Pant, learned counsel for the respondent-writ petitioner and Mr. P.C. Bisht, learned Additional Chief Standing Counsel for the State of Uttarakhand.

2. Counsel for the petitioner has handed-over a judgment of the Allahabad High Court, where in a case of minority institution, the Allahabad High Court has held that seeking prior permission before termination of the competent Authority of the Government is not necessary.

3. Learned counsel for the respondent-writ petitioner will go-through it.

4. List this matter on 25.09.2024.

(Rakesh Thapliyal, J) (Ritu Bahri, CJ)

06.09.2024 06.09.2024 Rathour