Uttarakhand High Court
AO/237/2021 on 7 July, 2022
Author: Sharad Kumar Sharma
Bench: Sharad Kumar Sharma
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
IA No. 2 of 2022
IA No. 4 of 2022
In
AO No. 237 of 2021
Hon'ble Sharad Kumar Sharma, J.
Mr. Raunak Pant, Advocate, on behalf of Mr. Naresh Pant, Advocate, for the appellant.
Mr. Aditya Pratap Singh, Advocate, for respondent Nos. 1 to 4.
Mr. Shashi Kant Shandilya, Advocate, for respondent Nos. 5 and 6.
There are two applications, which are listed today. Before the Money Withdrawal Application No. 2 of 2022, could be considered, an order on IA No. 4 of 2022, is required to be passed first.
In IA No. 4 of 2022, the applicant has prayed for that after the name of Smt. Shakuntala Saini W/o late Netrapal Singh Saini / respondent No.4, the word ' deceased' may be written.
The Application is allowed.
The appellant is directed to carry out the necessary amendment in the cause title of the Appeal within 48 hrs. Put up Money Withdrawal Application for its order on 11th July, 2022.
(Sharad Kumar Sharma, J.) Dated 07.07.2022 Shiv