Citation : 2025 Latest Caselaw 3390 UK
Judgement Date : 30 June, 2025
2025:UHC:5531-DB
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
SPA No.461 of 2018
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Subhash Upadhyay, J.
Mr. Puran Singh Bisht, Addl. C.S.C. for the State/appellants.
2. Mr. Vinod Chandra, Advocate holding brief of Ms. Neetu Singh, Advocate for the respondent.
3. Learned State Counsel appearing for the appellants submits that since the orders dated 15.05.2018 and 29.05.2018, impugned in this appeal, were challenged by the then Chief Standing Counsel in his personal capacity, by filing Special Appeal No.464 of 2018, which was allowed and the orders dated 15.05.2018 and 29.05.2018 passed by learned Single Judge in Writ Petition (S/S) No.2573 of 2017 were set- aside, therefore, this appeal can be decided in terms of judgment dated 12.11.2018 rendered in Special Appeal No.464 of 2018.
4. Mr. Vinod Chandra, learned counsel appearing for respondent supports the submission made by learned State Counsel and he further submits that Writ Petition (S/S) No.2573 of 2017 was also dismissed as infructuous by learned Single Judge, vide order dated 07.06.2022.
5. In view of consensus between the parties, special appeal is disposed of in terms of judgment dated 12.11.2018 rendered in Special Appeal No.464 of 2018.
(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.)
30.06.2025 30.06.2025
RAJINI UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=97cfa6e4cbd49c07b876db4 8448ac3701a9ae475a2547e4b7f1d9 b1f17d01342, postalCode=263001, Rajni GUSAIN st=UTTARAKHAND, serialNumber=8D039BC77BD1A2222 B4DF4FC80D4557562F95BEBA013F5 30616A158A0A878BD8, cn=RAJINI GUSAIN Date: 2025.07.01 04:52:28 -07'00' 2025:UHC:5531-DB
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