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WPMS/3522/2025
2025 Latest Caselaw 6480 UK

Citation : 2025 Latest Caselaw 6480 UK
Judgement Date : 19 December, 2025

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/3522/2025 on 19 December, 2025

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                                                             2025:UHC:11399
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                       COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPMS/3522/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mohd. Safdar, Advocate for the petitioner.

2. Mr. Suyash Pant, Standing Counsel for the State of Uttarakhand/ respondents.

3. Learned counsel for the parties are ad-idem that the issue raised in this writ petition was considered and decided by this Court vide judgment dated 26.8.2025, rendered in WPMS No. 835 of 2025 & other connected petitions.

4. In view of the statement made by learned counsel for the parties, this writ petition is also decided in terms of the judgment dated 26.8.2025, rendered in WPMS No. 835 of 2025.

(Manoj Kumar Tiwari, J.) 19.12.2025 Navin NAVEEN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487d f006da82a131bb4e4403d3c0a15,

CHANDRA postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA8 75643AF56D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2025.12.19 18:23:34 +05'30'

 
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