Uttarakhand High Court
State Infrastructure And Insustrial ... vs Rakesh Khurana & Others on 11 November, 2014
Author: Alok Singh
Bench: Alok Singh
WPMS No. 2359 of 2014 Hon'ble Alok Singh, J.
Mr. U.K. Uniyal, Senior Advocate assisted by Mr. Vipul Sharma, Advocate for the petitioner.
Mr. U.K. Uniyal, learned Senior Counsel appearing for the petitioner, submits that due to the pendency of Misc. Civil Appeal No. 110 of 2013, SIDCUL vs. Rakesh Khurana and others, entire project of the appellant/petitioner, herein, is held up, therefore, learned Appellate Court should be directed to decide the appeal within such time as this Court deems fit.
Without expressing any opinion on the merit of the case, present petition stands disposed of with request to the learned Appellate Court to explore every possibility to decide Misc. Civil Appeal No. 110 of 2013, SIDCUL vs. Rakesh Khurana and others, preferably within 90 days from the date copy of this order is communicated to learned Appellate Court. Learned Appellate Court is further requested not to grant any unnecessary adjournment to either of the parties.
CLMA No. 11716 of 2014 also stands disposed of accordingly.
(Alok Singh, J.) 11.11.2014 Avneet/-