WPMS/3041/2025
2025 Latest Caselaw 6593 UK

Uttarakhand High Court

WPMS/3041/2025 on 30 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                        COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
                       Signatures




                                                WPMS No.3041 of 2025
                                                Hon'ble Pankaj Purohit, J.

Mr. DCS Rawat, learned counsel for the petitioner.

2. Mr. Tapan Singh, learned counsel for the respondents/claimants.

3. It is contended by the learned counsel for the respondents/claimants that the proceedings of MACP No. 02 of 2025 are not being proceeded with further, as the learned Presiding Judge has stated that until and unless the matter is pending adjudication before this Court, the MACP case cannot be proceeded with.

4. It is clarified that the interim order is only to the effect that the final judgment shall be subject to the final outcome of the writ petition. Hence, no proceedings have been stayed. It is open to the MACT to proceed further with the case.

5. At the request of learned counsel for the petitioner, list on 27.03.2026 along with WPMS No.1613/2025.

(Pankaj Purohit, J.) 30.12.2025 AK