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Judgment
5 paragraphs · 86 words
Ritu Bahri, CJ
1.
Counsel for the High Court of Uttarakhand has informed that vide Corrigendum dated 21.09.2023, Notification dated 17.11.2022 has been modified, and it has now to be read as “By order of Hon’ble Court”, instead of “By order of Hon’ble the Chief Justice”.
2.
Since the notification dated 17.11.2022 has now been amended, no further directions are required to be given in these Writ Petitions.
3.
These Writ Petitions are, accordingly, disposed of.
4.
Pending application(s), if any, also stand disposed of accordingly.