SPA/132/2018
2021 Latest Caselaw 3739 UK

            IN THE HIGH COURT OF UTTARAKHAND
                                 AT NAINITAL
        THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN

                                         AND

                   THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                SPECIAL APPEAL NO. 132 OF 2018

                         20TH SEPTEMBER, 2021

BETWEEN:

State of Uttarakhand & others                                   .....Appellants.
And

Beena Pal                                                       ....Respondent.

Counsel for the Appellants : Mr. Anil K. Bisht, learned Additional Chief Standing Counsel.

Counsel for the respondent : Mr. Vinay Kumar.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)

Since the sufficient cause has been shown by the

appellant for the delay of 294 days in preferring the present

Special Appeal, the delay is hereby condoned by this Court.

Delay Condonation Application is disposed of.

2. Both the learned counsel are ad idem that this case

is covered by the judgment dated 23.05.2018, passed by a

learned Co-ordinate Bench in Special Appeal No.652 of 2017

and bunch cases.

3. In the said appeals, a similar order had been

challenged before the learned Co-ordinate Bench. By

judgment dated 23.05.2018, the learned Co-ordinate Bench

had remanded the case back to the learned Single Judge.

4. Therefore, even this case is remanded back to the

learned Single Judge.

5. The Special Appeal stands disposed of.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 20th September, 2021 NISHANT