SA/28/2014
2026 Latest Caselaw 1474 UK

Uttarakhand High Court

SA/28/2014 on 25 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                           COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      25.02.2026                        SA No. 28 of 2014
                                        Hon'ble Alok Kumar Verma, J.

Mr. Aditya Singh, learned counsel for the appellants.

2. Mr. B.P. Nautiyal, learned Senior Advocate (through video conferencing) assisted by Mr. Mohd. Matloob, learned counsel for the proposed legal representatives of the deceased respondent no.1.

3. Respondent no.2 and respondent no.3 have also died.

4. Notice to the proposed legal representative of the deceased respondent no.2 was issued.

5. As per the report of the Registry, notice has not been served on the legal representative of the deceased respondent no.2 due to incomplete address.

6. Fresh notice is being issued to the proposed legal representative of the deceased respondent no.2.

7. Notice is also being issued to the proposed legal representatives of the deceased respondent no.3, i.e. nos. 3/1, 3/2 and 3/3.

8. Steps to be taken by all the permissible modes within two weeks on the correct addresses of the proposed legal representatives.

9. List on 07.04.2026.

(Alok Kumar Verma, J.) 25.02.2026 Shiv/