CTR/25/2014
2022 Latest Caselaw 1673 UK

                   Office Notes,
                  reports, orders
SL.               or proceedings
        Date                                               COURT'S OR JUDGES'S ORDERS
No               or directions and
                 Registrar's order
                  with Signatures
      27.05.20                       CTR No. 25 of 2014
      22
                                     Hon'ble S.K. MISHRA , ACJ.
                                     Hon'ble R.C. Khulbe, J.

Mr. S.K. Posti, learned counsel for the revisionist.

Ms. Puja Banga, learned Brief Holder for the State of

Uttarakhand / respondent.

A question arose at the time when the matter was taken

up regarding maintainability of a single appeal against a

composite judgment passed by the learned Tribunal

disposing of different commercial appeals.

Mr. S.K. Posti, the learned counsel for the revisionist,

submits that this is a matter, which is covered by a

judgment of a Division Bench of this Court, wherein it was

held that a single appeal is maintainable, but the appellant

has to pay separate Court-Fee for each impugned order.

However, Mr. Posti does not have a copy of that judgment

with him at present. Hence, he prays for an adjournment.

List this matter on 24.06.2022.

Interim order dated 24.11.2014 to continue.

                                       (R.C. Khulbe, J.)                         (S.K. Mishra, ACJ)

                                          27.05.2022                              27.05.2022

                                     Rathour