CLCON/388/2017
2025 Latest Caselaw 3373 UK

Uttarakhand High Court

CLCON/388/2017 on 27 June, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                           COURT'S OR JUDGE'S ORDERS
No.            directions and
             Registrar's order
              with Signatures
                                  Recall Application (MCC No. 2 of 2025)
                                  Impleadment Application (IA No. 3 of 2025)
                                  In
                                  CLCON No. 388 of 2017
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Harendra Belwal, Advocate for the petitioner.

2. Mr. Devesh Ghildiyal, Brief Holder for the State of Uttarakhand.

3. This contempt petition was disposed of vide order dated 10.12.2021 on account of pendency of SLP before Hon'ble Supreme Court.

4. Learned counsel for petitioner submits that SLP filed by the State against judgment rendered by Division Bench of this Court has been dismissed and the judgment of this Court has been affirmed, therefore, in view of the liberty given to petitioner vide order dated 10.12.2021, petitioner has filed this recall application.

5. For the reasons indicated, the recall application is allowed. The contempt petition is restored to its original number.

6. Impleadment application is also allowed.

7. Petitioner is permitted to file amended memo of parties within one week

8. Once amended memo of parties is filed by the petitioner, Registry shall issue notice to the newly impleaded respondents.

9. List on 28.08.2025.

(Manoj Kumar Tiwari, J.) 27.06.2025 Navin