SPA/441/2021
2023 Latest Caselaw 787 UK

                    Office Notes,
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         Date       or directions                          COURT'S OR JUDGES'S ORDERS
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      23.03.2023                     SPA No. 441 of 2021
                                     SPA No. 442 of 2021
                                     SPA No. 443 of 2021
                                     SPA No. 444 of 2021
                                     SPA No. 445 of 2021
                                     Sri Vipin Sanghi, C.J.
                                     Sri Alok Kumar Verma, J.

Mr. Shubhang Dobhal, learned counsel for the appellants.

Mr. S.S. Chaudhary, learned Brief Holder for the State of Uttarakhand.

Mr. Shobhit Saharia, learned counsel for the respondent-THDC.

Learned counsel for the appellants submits that the

impugned judgment was rendered in a batch of Writ

Petitions. He submits that, in respect of the Writ Petition

preferred by Gyan Singh Panwar, i.e. WPMS No. 346 of

2016, Special Appeal No. 381 of 2021 was preferred

before this Court, which was dismissed on 20.12.2021.

The said petitioner preferred a Special Leave Petition

before the Supreme Court, which was registered as Special

Leave to Appeal (C) No(s). 8073-8074/2022, and vide

order dated 20.05.2022, the Supreme Court has issued

notice to the respondents. He has tendered in Court the

order passed by the Supreme Court on 20.05.2023. He

states that the said Special Leave Petition is still pending

consideration before the Supreme Court, and, therefore,

seeks an adjournment of the present Special Appeals, to await the judgment of the Supreme Court.

At his request, adjourned to 20.10.2023.

Liberty is granted to learned counsels to move an

application for expedited hearing, once the decision of the

Supreme Court is rendered.

    (Alok Kumar Verma, J.)          (Vipin Sanghi, C.J.)
         23.03.2023                     23.03.2023
Rahul