SPA/170/2022
2022 Latest Caselaw 1856 UK

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL

                    SRI JUSTICE S.K. MISHRA, A.C.J.
                                AND
                     SRI JUSTICE R.C. KHULBE, J.

27TH JUNE, 2022

SPECIAL APPEAL No. 170 OF 2022

Between:

Jagdish Prasad Bhatt.

...Appellant and

State of Uttarakhand and others.

...Respondents

Counsel for the appellant. : Mr. Bhuwan Bhatt, the learned counsel.

Counsel for respondent nos. 1 and : Mr. J.C. Pande, the learned Standing

2. Counsel for the State of Uttarakhand.

Counsel for respondent nos. 4 and : Mr. Vinay Kumar, the learned counsel.

5.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

By virtue of filing this Special Appeal, the

appellant, being the petitioner in Writ Petition (S/S) No.

310 of 2016, has assailed the order passed by the

learned Single Judge on 22.03.2022, whereby the

application for vacation of stay order was allowed, and

the stay granted on 08.02.2016 was vacated.

2. The impugned order is an interim order. It is

settled law that no Special Appeal lies against an interim

order.

3. In that view of the matter, the present Special

Appeal is, hereby, dismissed.

In sequel thereto, all pending applications

stand disposed of.

There shall be no orders as to cost.

Urgent certified copy of this order be supplied

to the learned counsel for the parties, as per Rules.

________________ S.K. MISHRA, A.C.J.

_____________ R.C. KHULBE, J.

Dt: 27th June, 2022 Rahul