WPSS/3395/2018
2025 Latest Caselaw 4867 UK

Uttarakhand High Court

WPSS/3395/2018 on 14 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                    COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPSS 3395/2018
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. Tapan Singh, Advocate, for the petitioner.

Mr. Narayan Datt, Standing Counsel, for the State.

(2) Learned Counsel for the petitioner submits that the judgment rendered by learned Single Judge in an identical writ petition was affirmed by Hon'ble Supreme Court in SLP. Learned State Counsel, however, disputes the said submission and submits that leave was refused by Hon'ble Supreme Court, which does not amount to affirmation of the judgment passed by learned Single Judge.

(3) At the request of Mr. Tapan Singh, list along with connected matters on 19.11.2025, on which date he shall produce the order passed by Hon'ble Supreme Court in SLP.

(Manoj Kumar Tiwari, J.)

14.10.2025 Pr