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WPMS/1084/2023
2025 Latest Caselaw 4319 UK

Citation : 2025 Latest Caselaw 4319 UK
Judgement Date : 15 September, 2025

Uttarakhand High Court

WPMS/1084/2023 on 15 September, 2025

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                                                  2025:UHC:8224
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                          COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPMS/1084/2023
                               WPMS/1085/2023
                               WPMS/1086/2023
                               WPMS/1088/2023
                               Hon'ble Manoj Kumar Tiwari, J.

Dr. Kartikey Hari Gupta and Ms. Irum Zeba, Advocates for the petitioners.

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

3. Mr. Shashank Upadhyaya, Advocate for CBSE.

4. Learned counsel for the parties are ad-idem that the issue raised in these writ petitions were considered and decided by this Court vide judgment dated 12.09.2025, rendered in WPMS No. 1075 of 2023.

5. In view of the statement made by learned counsel for the parties, these writ petitions are also decided in terms of the said judgment.

(Manoj Kumar Tiwari, J.) 15.09.2025

Navin

NAVEEN DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3be23325146e76a0642bdf4943fb904 6f487df006da82a131bb4e4403d3c0a15,

CHANDRA postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A1038 19DA875643AF56D653D095C6ED9A86DAAB21 CE5, cn=NAVEEN CHANDRA Date: 2025.09.15 18:14:37 +05'30'

 
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