AO/470/2023
2023 Latest Caselaw 3307 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  AO No.470 of 2023
                                  Hon'ble Vivek Bharti Sharma, J.

Mr. I.P. Kohli, Standing Counsel for the State/appellant.

2. Issue notice to the respondent through ordinary process and registered post acknowledgment due as well as by Email and WhatsApp, if available.

3. Steps to be taken within two weeks.

4. List on 04.01.2024.

5. Till the next date of listing, the effect and operation of impugned judgment and order dated 16.09.2022 passed by Employees Compensation Commissioner in ECA Case No.14/2018 "Smt. Geeta Devi vs. Divisional Forest Officer, Haldwani shall remain stayed. (Stay Application IA No.2/2023 is disposed of).

(Vivek Bharti Sharma, J.) 31.10.2023 Rajni