Mohammad Haidar Ali vs State Of Uttarakhand And Others
2024 Latest Caselaw 284 UK

Uttarakhand High Court

Mohammad Haidar Ali vs State Of Uttarakhand And Others on 7 March, 2024

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
           HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                             AND
             HON'BLE SRI JUSTICE RAKESH THAPLIYAL
                             07TH MARCH, 2024

       SPECIAL APPEAL No. 55 OF 2024
Mohammad Haidar Ali                ...Appellant
                    Versus
State of Uttarakhand and others
                                                         ...Respondents

Counsel for the appellant.         :   Mr. T.A. Khan, learned senior advocate
                                       assisted by Mr. Shravan Pandey,
                                       learned counsel.

Counsel for respondent nos.1 and   :   Mr. K.N. Joshi, learned DAG.
4
                                       Mr. K.P. Upadhyay, learned senior
Counsel for respondent no.2            counsel assisted by Mr. Hemant Pant.

Counsel for respondent no.3            Mr. Parikshit Saini, learned counsel.

JUDGMENT :

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

No case for interfering with the matter is made out as the main case is listed on 18.03.2024, and on the merits all the counsels will assist the single Bench on that day.

2 Special appeal is dismissed.

3. Learned counsels for the respondents submit that they will file the counter affidavit before 18.03.2024, with a copy to the learned counsel for the appellant.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 07th March, 2024 NR/