Appellants vs Om Prakash
2024 Latest Caselaw 497 UK

Uttarakhand High Court

Appellants vs Om Prakash on 22 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

                  22ND MARCH, 2024

         SPECIAL APPEAL No. 230 OF 2023

State of Uttarakhand and others.
                                            ...Appellants

                          Versus

Om Prakash.
                                           ...Respondent

                          With

         SPECIAL APPEAL No. 250 OF 2023

State of Uttarakhand and others.
                                            ...Appellants

                          Versus

Tara Singh and another.
                                          ...Respondents

                          With

         SPECIAL APPEAL No. 251 OF 2023

State of Uttarakhand and others.
                                            ...Appellants

                          Versus

Abhishek Kumar Tiwari and another.
                                          ...Respondents
                          With

         SPECIAL APPEAL No. 252 OF 2023

State of Uttarakhand and others.
                                     ...Appellants

                        Versus

Ravi Baniya.
                                    ...Respondent

                         With

         SPECIAL APPEAL No. 269 OF 2023

State of Uttarakhand and others.
                                     ...Appellants

                        Versus

Garima Tamta and another.
                                   ...Respondents

                         With

         SPECIAL APPEAL No. 270 OF 2023

State of Uttarakhand and others.
                                     ...Appellants

                        Versus

Rajeev Kumar.
                                    ...Respondent

                         With

         SPECIAL APPEAL No. 271 OF 2023

State of Uttarakhand and others.
                                     ...Appellants

                        Versus

Manoj Verma.
                                    ...Respondent

                            2
                                      With

             SPECIAL APPEAL No. 275 OF 2023

State of Uttarakhand and others.
                                                                    ...Appellants

                                    Versus

Vedant Sharma.
                                                                   ...Respondent

                                     With

             SPECIAL APPEAL No. 276 OF 2023

State of Uttarakhand and others.
                                                                    ...Appellants

                                    Versus

Mukesh Sharma.
                                                                   ...Respondent


Counsel for the appellants/ State     :       Mr.    Gajendra  Tripathi, learned
of Uttarakhand.                               Standing Counsel for the State of
                                              Uttarakhand.

Counsel   for  all  the  private      :       Dr. Kartikey Hari Gupta and Ms. Irum
respondents, except in SPA No.                Zeba, learned counsel.
269/2023.

Counsel for the Union of India.       :       Mr. Rajesh Sharma, learned Standing
                                              Counsel for the Union of India.

Counsel for respondent no. 1 in       :       Mr. Nandan Arya, learned counsel.
SPA No. 269/2023.

JUDGMENT :

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

For the reasons stated in the Delay

Condonation Applications filed in all these Special

Appeals, the delay in filing these Special Appeals is

condoned. All the Delay Condonation Applications stand

allowed.

2. Counsel for the State has informed the Court

that the present Special Appeals have been rendered

infructuous, as all the private respondents (Doctors)

have completed their bond period, and after completing

their bond period, the amount due has been released to

them, and the private respondents (Doctors) have been

relieved from bond conditions.

3. In view of the aforesaid statement made by

the learned counsel for the State, the present Special

Appeals are dismissed as infructuous.

4. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 22nd March, 2024 Rahul