FA/111/2021
2021 Latest Caselaw 4595 UK

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                                     FA No.111 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. C.K. Sharma, Advocate, for the appellant.

Mr. V.D. Bisen, Brief Holder, for the State of Uttarakhand Mr. Pankaj Kumar, Advocate, holding brief of Mr.Neeraj Garg, Advocate, for the respondent.

This first appeal, which has been preferred by the present appellant, who is not a party to the proceedings of the Suit No.78 of 2019, "Shri Tanveer Singh Narwal Vs. Uttarakhand Government & others.

The appeal is accompanied with an application (IA No.02 of 2021) seeking a leave to prefer an appeal against the impugned judgment and decree.

Learned Counsel for the caveator prays for, that he may be granted a week's time to file an objection to the application to the leave to appeal.

Time granted.

List this first appeal as soon as the objection is filed on 24.11.2021.

(Sharad Kumar Sharma, J.) 16.11.2021

NR/