Smt. Namita Gupta vs S. Jagir Educational Society And ...
2024 Latest Caselaw 79 UK

Uttarakhand High Court

Smt. Namita Gupta vs S. Jagir Educational Society And ... on 15 February, 2024

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

                     SRI JUSTICE RITU BAHRI, C.J.
                                AND
                  SRI JUSTICE RAKESH THAPLIYAL, J.
                      15TH FEBRUARY, 2024
         SPECIAL APPEAL NO. 362 OF 2021
Smt. Namita Gupta                       ......Appellant
                         Versus
S. Jagir Educational Society and another.
                                   ... ...Respondents
Counsel for the appellant       :   None appears.


Counsel for the respondents     :   Mr. Aditya Singh, learned counsel for
                                    respondent No. 1.
                                    Mr. J.C. Pande, learned Standing
                                    Counsel for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court
made the following

JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

This Special Appeal has been filed against the detailed order passed by the learned Single Judge on 07.09.2021, whereby the order dated 16.01.2019 regarding refusal of renewal of registration of the petitioner Society was quashed and respondent No. 1 was directed to renew the registration of the petitioner Society and the writ petition was allowed.

2. The detailed order passed by the learned Single Judge is based on correct appreciation of facts and law and does not appear to be erroneous on the face of record.

3. Even on the revised call, none appears on behalf of the appellant.

4. Present Special Appeal is, therefore, dismissed for non-prosecution.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt:       15th February, 2024
Rathour