C482/1653/2019
2025 Latest Caselaw 1374 UK

Uttarakhand High Court

C482/1653/2019 on 29 July, 2025

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                   COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               C528 No.204 of 2025
                               with
                               C482 No.1653 of 2019
                               Hon'ble Ashish Naithani, J.

Mr. Mohd. Umar, learned counsel for Applicant.

2. Mr. Hemant Mahra, learned counsel i/b Mr. Arvind Vashistha, learned Senior Counsel for the Applicant in C482 No.1653 of 2019.

3. Mr. Prabhat Kandpal, learned Brief Holder for the State.

4. Mr. Bilal Ahmed, learned counsel for Respondent no.2.

5. As per order sheet dated 03.04.2025 the matter was heard and after hearing learned counsel for the parties, the judgment was reserved. As per order sheet dated 09.06.2025 a note was made in the order sheet by the Coordinate Bench that while dictating the judgment it was felt that some further more arguments are required for proper adjudication of the case and since then the matter is pending for hearing.

6. As per order sheet dated 10.06.2025 in the light of the order sheet dated 27.03.2025 another petition numbered as C482 No.1653 of 2019 is being listed with the present case.

7. Learned counsel for the parties as well as the Government counsel are requested not to seek any adjournment and matter shall be heard finally

8. List this matter on 19.08.2025.

9. Interim order dated 18.11.2019 passed in C482 No.1653 of 2019 is extended till the next date of listing.

(Ashish Naithani, J.) 29.07.2025 Arti