Uttarakhand Transport ... vs Harjindar Singh
2023 Latest Caselaw 209 UK

     IN THE HIGH COURT OF UTTARAKHAND AT
                   NAINITAL

      THE CHIEF JUSTICE SHRI VIPIN SANGHI
                      AND
       JUSTICE SHRI RAVINDRA MAITHANI


           SPECIAL APPEAL No.9 OF 2023

                  11th January, 2023

Uttarakhand Transport Corporation, Dehradun through its
Managing Director and Another            ...... Appellants

                           Vs.

Harjindar Singh                          ...... Respondent


Presence: -
Mr. Ashish Joshi, learned counsel for the appellants.
Ms. Neetu Singh, learned counsel holding brief of Mr.
Kishore Kumar, learned counsel for the respondent.


JUDGMENT: (Per Shri Vipin Sanghi, C.J.)


          Issue notice.

2.        Learned counsel for the respondent appears

and accepts notice.

3.        Similar order was assailed, in a batch of special

appeals, including Special Appeal No.471 of 2022, which

was disposed of on 06.01.2023. Following the said order,

we dispose of the present appeal in terms of the order

dated 06.01.2023 passed in Special Appeal No.471 of
 2022.

4.         Pending applications, if any, also stand disposed

of.


                                 ________________
                                  VIPIN SANGHI, C.J.



                          ___________________
                          RAVINDRA MAITHANI, J.

Dated: 11th January, 2023 Sukhbant