SPA/379/2022
2023 Latest Caselaw 2836 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                         COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      22.09.2023                        SPA No. 370 of 2022
                                        SPA No. 379 of 2022
                                        SPA No. 381 of 2022
                                        SPA No. 426 of 2022
                                        SPA No. 444 of 2022
                                        SPA No. 463 of 2022
                                        SPA No. 464 of 2022

                                        Hon'ble Vipin Sanghi, C.J.
                                        Hon'ble Rakesh Thapliyal, J.

1. Mr. Rajeev Singh Bisht, learned Additional Chief Standing Counsel for the State / appellants in SPA No. 381 of 2022.

2. Mr. Tapan Singh, learned counsel for the respondents.

3. The appellants have preferred the

urgency application, since the respondent is

pressing the contempt petition to seek the

enforcement of the judgment impugned in the

present appeal.

4. Since, we have issued notice, and we are

examining, firstly, the application to seek

condonation of 99 day's delay in filing the

appeal, and also examining the impugned

judgment on merits, we stay the contempt

proceedings till further orders.

of 2022 and SPA No. 41 of 2023 along with

present special appeals on 09.04.2024, i.e.,

the date already fixed.

6. Urgency application No. 05 of 2023

stands disposed of.

(Rakesh Thapliyal, J.) (Vipin Sanghi, C.J.) 22.09.2023 22.09.2023 Negi