2Th September vs State Of Uttarakhand & Others
2023 Latest Caselaw 2676 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                      SPECIAL APPEAL NO. 281 OF 2023
                          12TH SEPTEMBER, 2023
Smt. Bharti Makhanwal                                               .....Appellant.
                                        Versus

State of Uttarakhand & others                                    ....Respondents.

Counsel for the Appellant : Mr. Hem Chandra Joshi, learned counsel.

Counsel for the State : Ms. Mamta Bisht, learned Deputy Advocate General.

Counsel for the Respondent No.3 : Mr. Bhupesh Kandpal, learned counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

Learned counsel for the appellant has been

provided a copy of the judgment of this Court in "Megha

Uniyal vs. State of Uttarakhand & others", Special Appeal

No.292 of 2023, decided on 09.08.2023.

2. The present appeal is squarely covered by the said

judgment.

3. We, accordingly, dismiss the present appeal in

terms of our aforesaid judgment.

4. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 12th September, 2023 NISHANT