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Judgment
4 paragraphs · 62 wordsManoj Kumar Gupta CJ
1.
Heard learned counsel for the parties.
2.
In view of judgment of Hon'ble Supreme Court rendered in the case of "State of Uttaranchal vs. Balwant Singh Chaufal and Others", (2010) 3 SCC 402, we are not satisfied with the credentials of the petitioner. Hence, the petition is dismissed.
3.
Pending application, if any, also stands disposed of.