WPMS/634/2020
2021 Latest Caselaw 815 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      WPMS No.634 of 2020
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. P.C. Bisht, Standing Counsel for the State of Uttarakhand/petitioners.

Mr. Sandeep Tiwari, Advocate for respondent no.1.

Mr. Yogesh Padey, Advocate for respondent no.3.

The State/petitioners, had challenged the judgment of the Cooperative Tribunal Uttarakhand, as was rendered in an Appeal No.09 of 2019, Rekha Devi vs. State of Uttarakhand, which was preferred by respondent no.1.

The Coordinate Bench of this Court had issued notices to the respondents. Respondent nos.1 and 3 are represented by their respective counsel.

As far as respondent no.2 is concerned, who is supposed to be defendant in the impugned order under challenge, there is an office report that notices issued to respondent no.2, has been served and the service of notice on respondent no.2 is being affirmed by the report submitted by the Postal Department, who has fortified the fact that the services were effected upon respondent no.2 on 24.03.2020, but still none has appeared on his behalf.

In that view of the matter, the writ petition is directed to proceed ex-parte qua respondent no.2.

Put up this writ petition on 22.03.2021 for final hearing

(Sharad Kumar Sharma, J.) 10.03.2021 Arti