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Uttaranchal High Court
Sumit Kumar vs Union Of India And Ors on 7 August, 2012

WPPIL No. 60 of 2012

Hon'ble Barin Ghosh, C.J.

Hon'ble U.C. Dhyani, J.

Mr. M.C. Pant, Advocate for the petitioner. Le the Supplementary Affidavit filed in Court today be accepted on record. Let service be effected upon respondent nos. 2, 4 and 5.

List after service is effected. Mr. Arvind Vashisth, Advocate has accepted service upon respondent no. 3, but he is not present in Court.

An interim prayer is being sought restraining the private respondents from exercising financial power. We are not passing any such order, but we direct respondent no. 3 to bring to our notice, on the next date of listing of the case, in exercise of such power, what the private respondents have done.

(U.C. Dhyani, J.) (Barin Ghosh, C.J.) 07.08.2012

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