C482/1266/2021
2025 Latest Caselaw 5055 UK

Uttarakhand High Court

C482/1266/2021 on 28 October, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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




                                                C482 No.1265 of 2021
                                                With
                                                C482 No.1266 of 2021
                                                Hon'ble Pankaj Purohit, J.

Mr. A.S. Rawat and Mr. T.A. Khan, learned Senior Advocates assisted by Mr. Vinay Bhatt, learned counsel for the petitioner(s).

2. Mr. Sudhir Kumar, learned counsel for the respondent (appeared through V.C.).

3. In these two C482 application Nos.1265/2021 and 1266/2021, the judgment has already been reserved vide order dated 28.08.2025. Thus, there is no need to pass any order on the misc. applications (IA Nos.3/2025 & 4/2025). Accordingly, both the misc. applications (IA Nos.3/2025 in C482 No.1265/2021 & 4/2025 in C482 No.1266/2021) are hereby rejected.

(Pankaj Purohit, J.) 28.10.2025 AK