SPA/638/2017
2025 Latest Caselaw 4141 UK

Uttarakhand High Court

SPA/638/2017 on 9 September, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
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D1-
15                                SPA No.638 of 2017
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. Parikshit Saini, Advocate for the appellant.

Mr. G.S. Negi, Addional C.S.C. for the State.

Supplementary affidavits are taken on record. Miscellaneous Applications, IA No.11053 of 2025 and IA No.11054 of 2025, stand disposed of, accordingly.

The matter was heard today. The Court proceeded to dictate the judgment. It was revealed that, in fact, the respondent no.1 has never been represented in this case.

The respondent no.3 has once put his appearance. The respondent no.2 is represented even today.

Even the respondent no.1 has not been served through any standing counsel.

Learned counsel for the appellant seeks permission to serve on the learned standing counsel for the respondent no.1 or else he seeks further permission to serve on the respondent no.1 through Dasti notice.

Let it be so done.

List this matter on 17.09.2025, for final hearing.

(Alok Mahra J.) (Ravindra Maithani J.) 09.09.2025 RV