SPA/272/2014
2022 Latest Caselaw 611 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE A.K. VERMA, J.

07th MARCH, 2022

SPECIAL APPEAL No. 272 OF 2014

Between:

Appar Mukhya Adhikari and another.

...Appellants and

State of Uttarakhand and another.

...Respondents

Counsel for the appellants. : None for the appellants.

Counsel for the respondent no. 1. : Mr. Tarun Lakhera, the learned Brief Holder for the State of Uttarakhand.

Counsel for the respondent no. 2. : Mr. Naveen Tewari, the learned counsel.

Upon hearing the learned Counsel, the Court made the following

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

The learned counsel for the appellants is

absent. On the last two dates also, the learned counsel

for the appellants was absent. Mr. Tarun Lakhera, the

learned Brief Holder for the State of Uttarakhand-

respondent no. 1 and Mr. Naveen Tewari, the learned

counsel for respondent no. 2 are present.

2. In that view of the matter, the Special Appeal

is, hereby, dismissed for default.

3. In sequel thereto, all pending applications also

stand disposed of.

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

____________ A.K. VERMA, J.

Dt: 07th March, 2022 Rahul