SA/137/2016
2025 Latest Caselaw 1858 UK

Uttarakhand High Court

SA/137/2016 on 8 August, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               SA No.137 of 2016
                               with
                               SA No.120 of 2016
                               Hon'ble Rakesh Thapliyal,

                               1.    Mr.    Pradeep   Hairiya,   learned
                               Standing counsel along with Mr. R.C.
                               Joshi, learned Brief Holder and Mr.
                               Hargovind Pant, learned Brief Holder for
                               the State.
                               2.    Mr. Shubhang Dobhal, learned
                               counsel for the respondent.

3. Learned counsel for the respondent submits that the connected Second Appeal SA No.120 of 2016 was decided by the Coordinate Bench on 11.07.2022 and the issue as raised in the instant appeal is squarely covered by the aforesaid judgment.

4. The copy of the said judgment passed in SA No.120 of 2016 dated 11.07.2022 is supplied to the State counsel.

5. On the request of learned State counsel, the matter be posted on 18.08.2025 so that he may go through with that judgment.

6. Urgency Application IA/9836/2025 is disposed of.

(Rakesh Thapliyal, J.) 08.08.2025 R.Bisht