Supreme Court - Daily Orders
The State Of Uttarakhand vs Aali Bedini Bagzi Bugyal Sanrakshan ... on 14 October, 2019
Bench: N.V. Ramana, Sanjiv Khanna, Krishna Murari
ITEM NO.10 COURT NO.3 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) …………...Diary No(s). 33177/2019
(Arising out of impugned final judgment and order dated 21-08-2018
in WPPIL No.123/2014 passed by the High Court of Uttarakhand at
Nainital)
THE STATE OF UTTARAKHAND & ORS. Petitioner(s)
VERSUS
AALI BEDINI BAGZI BUGYAL SANRAKSHAN SAMITI Respondent(s)
(FOR ADMISSION and I.R. and IA No.150137/2019-CONDONATION OF DELAY
IN FILING)
Date : 14-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Rachana Srivastava, AOR
Ms. Vasundhara Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Dasti, in addition, is permitted.
(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2019.10.16 17:26:29 IST Reason: