Uttarakhand High Court

Smt. Kusum Singh vs State Of Uttarakhand on 5 March, 2024

 IN THE HIGH COURT OF UTTARAKHAND
             AT NAINITAL
                              Smt. Justice Ritu Bahri, CJ.
                                          And
                            Sri Justice Rakesh Thapliyal, J.

05th March, 2024

Special Appeal No. 873 of 2019

Smt. Kusum Singh. ................Appellant.

-Versus-

State of Uttarakhand and others. .........Respondents.

and Special Appeal No. 874 of 2019

Vijay Pal Singh. ................Appellant.

-Versus-

State of Uttarakhand and others. .........Respondents. Present:

Mr. Ajay Veer Pundir, learned counsel for the appellant through V.C.. Mr. P.C. Bisht, learned Addl. Chief Standing Counsel for the State.

Upon hearing the learned counsel, the court made following Judgment: (Per Ms. Ritu Bahri, CJ.)

1. As per order dated 13.09.2019 passed in Writ Petition Nos.

2760 and 2723 of 2019, both the writ petition were disposed of keeping in view that pursuant to the show cause notice dated 26.08.2019, petitioners had been given one week's time to file their reply. This time was extended by the Court till 23.09.2019 and disposed of the writ petitions.

2. Learned counsel for the petitioners / appellants submits that pursuant to order dated 13.09.2019, Special Appeals have been filed and vide order dated 21.09.2019, respondents were

directed not to take any coercive steps, or pass any orders adverse to the petitioners till 30.09.2019.

3. Learned counsel for the petitioners/appellants submits that pursuant to the orders passed in Special Appeals, final order dated 16.10.2019 has already been passed on the show cause notice, therefore, no further order is required to be passed in the present Special Appeals.

4. Accordingly, both the Special Appeals are disposed of.

_____________ Ritu Bahri, CJ.

__________________ Rakesh Thapliyal, J.

05.03.2024 SKS