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Raj Kumud Pathak And Others vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 21 February 2025 · Citation: (2025) 02 UK CK 1065

HON’BLE JUDGES
Ravindra Maithani, J
CASE NUMBER
Writ Petition (S/S) No. 73 Of 2023
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Judgment

5 paragraphs · 112 words

Ravindra Maithani, J

1.

Heard and perused file.

2.

Learned counsel for the petitioners would submit that the controversy at hand is squarely covered by the judgment dated 28.02.2024 passed by the Division Bench of this Court in Special Appeal No. 223 of 2022, State of Uttarakhand and others Vs. Dinesh Singh, as well as the connected matters.

3.

This fact is admitted by the learned State counsel.

4.

Since the matter is covered, instant petition is decided in terms of the judgment dated 28.02.2024 passed by the Division Bench of this Court in Special Appeal No. 223 of 2022, State of Uttarakhand and others Vs. Dinesh Singh and the connected matters.