SPA/350/2017
2025 Latest Caselaw 4110 UK

Uttarakhand High Court

SPA/350/2017 on 8 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
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08                                SPA No.350 of 2017
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. Puran Singh Bisht, Additional C.S.C. for the State/appellant.

Mr. Maneesh Bisht, Advocate for the respondent no.1.

The appellant proposes to challenge the judgment and order dated 23.03.2017 passed in WPSS No.1209 of 2015, Diwan Singh and Others Vs. State of Uttarakhand and Others; and connected orders. The special appeal is delayed. Delay Condonation Application, CLMA No.6849 of 2017, has been filed, on which notices were ordered to be served on the respondents by Dasti mode also.

An affidavit of service has been filed. It is stated by the appellant that the service has been effected on all the respondents except the respondent no.5, who, as per the information, has died in the month of January, 2017.

Let appellant take steps qua the respondent no.5.

List this matter on 23.09.2025.

(Alok Mahra J.) (Ravindra Maithani J.) 08.09.2025 RV