WPMS/1143/2021
2022 Latest Caselaw 653 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  IA No. 4 of 2021
                                  IA No. 5 of 2021
                                  In
                                  WPMS No. 1143 of 2021
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Lalit Belwal, Advocate, for the petitioner.

Mr. Pradeep Hairiya, Standing Counsel, for the State of Uttarakhand.

The learned counsel for the petitioner had made reference to a judgment of Special Appeal No. 917 of 2019, State of Uttarakhand and others Vs. Ravisha Choudhary, for the purposes of substantiating his case for the relief, which has been sought in the Writ Petition.

The learned Standing Counsel submits, that as against the judgment of the Division Bench dated 9th December 2019, Ravisha Choudhary had preferred an SLP before the Hon'ble Apex Court, being SLP (C) No. 3046 of 2020, where the Hon'ble Apex Court has passed an interim order on 11th December, 2021.

In that eventuality, because of the pendency of the proceedings before the Hon'ble Apex Court, no final order could be passed in the Writ Petition.

The Writ Petition is directed to be listed, as soon as the final determination is made by the Hon'ble Apex Court, in the aforesaid SLP.

As far as IA Nos. 4 of 2021 and 5 of 2021, filed by the petitioner along with the rejoinder affidavit, are concerned, the same would stand allowed.

The respective rejoinder affidavits are taken on record.

(Sharad Kumar Sharma, J.) Dated 09.03.2022 Shiv