Uttarakhand High Court
State Of Uttarakhand Through vs Devendra Singh Aswal & Another on 4 April, 2019
Author: N.S. Dhanik
Bench: Ramesh Ranganathan, N.S. Dhanik
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Special Appeal No. 171 of 2019
With
Delay Condonation Application No. 2862 of 2019
State of Uttarakhand through
Chief Secretary Finance Secretariat
Dehradun & others ...Appellants
Vs.
Devendra Singh Aswal & another ...Respondents
With
Special Appeal No. 244 of 2019
With
Delay Condonation Application No. 3884 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Pramod Kumar Sharma & another ...Respondents
With
Special Appeal No. 245 of 2019
With
Delay Condonation Application No. 3886 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Satish Chandra Koktnala & another ...Respondents
With
Special Appeal No. 246 of 2019
With
Delay Condonation Application No. 3902 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Heera Mani Dwivedi & another ...Respondents
With
Special Appeal No. 250 of 2019
With
Delay Condonation Application No. 3914 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Radha Krishan Badoni & another ...Respondents
2
With
Special Appeal No. 251 of 2019
With
Delay Condonation Application No. 3908 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Bhagat Ram (HCP-1053) & another ...Respondents
With
Special Appeal No. 253 of 2019
With
Delay Condonation Application No. 3904 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Bhagat Singh Negi & another ...Respondents
With
Special Appeal No. 256 of 2019
With
Delay Condonation Application No. 3992 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Satte Singh Kathait & another ...Respondents
With
Special Appeal No. 257 of 2019
With
Delay Condonation Application No. 4036 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Rajendra Singh Rawat & another ...Respondents
With
Special Appeal No. 258 of 2019
With
Delay Condonation Application No. 4083 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Balbeer Singh Chauhan & another ...Respondents
3
With
Special Appeal No. 259 of 2019
With
Delay Condonation Application No. 4086 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Gajendra Singh Bisht & another ...Respondents
With
Special Appeal No. 262 of 2019
With
Delay Condonation Application No. 4161 of 2019
State of Uttarakhand & others ...Appellants
Vs.
RamChandra Tomar & another ...Respondents
With
Special Appeal No. 263 of 2019
With
Delay Condonation Application No. 4166 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Saroj Lal Tamta & another ...Respondents
With
Special Appeal No. 264 of 2019
With
Delay Condonation Application No. 4159 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Jaipal Singh & another ...Respondents
With
Special Appeal No. 265 of 2019
With
Delay Condonation Application No. 4172 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Trilok Singh & another ...Respondents
4
With
Special Appeal No. 272 of 2019
With
Delay Condonation Application No. 4276 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Maheshanand & another ...Respondents
With
Special Appeal No. 273 of 2019
With
Delay Condonation Application No. 4280 of 2019
State of Uttarakhand & others ...Appellants
Vs.
Prem Singh Rana & another ...Respondents
With
Special Appeal No. 274 of 2019
With
Delay Condonation Application No. 4282 of 2019
State of Uttarakhand & others ...Appellants
Vs.
UmaDatt Nautiyal & another ...Respondents
Present:
Mr. A.K. Bisht, learned Standing Counsel for the State of Uttarakhand/appellants.
Mr. Tapan Singh, Advocate for the respondent-writ petitioner.
Dated: 04th April, 2019
Coram: Hon'ble Ramesh Ranganathan, C.J.
Hon'ble N.S. Dhanik, J.
Ramesh Ranganathan, C.J. (Oral) Since we are disposing of the main appeals, by this order, it is unnecessary for us to grant time to the appellants to rectify the deficiencies pointed out by the Registry.
2. The applications to condone the delay, in these batch of appeals, is not opposed by Sri Tapan Singh, learned counsel for the respondent-writ petitioner; and the delay is, therefore, condoned.
53. Both Sri A.S. Bisht, learned Standing Counsel for the appellant-State, and Sri Tapan Singh, learned counsel for the respondent-writ petitioner, would agree that the subject matter of these appeals is covered by our order in SPA No. 148 of 2019 dated 02.04.2019.
4. Following the order passed in SPA No. 148 of 2019 dated 02.04.2019, and in terms thereof, these Special Appeals are also disposed of. No costs.
(N.S. Dhanik, J.) (Ramesh Ranganathan, C.J.) 04.04.2019 A.kaur