Supreme Court - Daily Orders
The State Of Uttarakhand vs Harish Chandra Tiwari on 20 November, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.34 COURT NO.4 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).33103/2017
(Arising out of impugned final judgment and order dated 22-03-2017
in WPC No. 370/2011 passed by the High Court of Uttarakhand at
Nainital)
THE STATE OF UTTARAKHAND & ORS. Petitioner(s)
VERSUS
HARISH CHANDRA TIWARI & ORS. Respondent(s)
(WITH I.R. and IA No.116447/2017-CONDONATION OF DELAY IN FILING and
IA No.116449/2017-EXEMPTION FROM FILING O.T.)
Date : 20-11-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Prateek Dwivedi, Adv.
Ms. Rachana Srivastava, AOR
Ms. Monika, Adv.
Mr. Sukrit R. Kapoor, Adv.
Mr. Nitya Madhusoodhanan, Adv.
For Respondent(s) Mr. Rajesh Pathak, Adv.
Mr. Abhishek Chakraborty, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. Rajesh Pathak, learned counsel accepts notice on behalf of Respondent Nos.1 to 15. Notice may be issued to the remaining respondents. In the meanwhile, there shall be a stay of operation of the impugned judgment and order passed by the High Signature Not Verified Digitally signed by SANJAY KUMAR Court of Uttarakhand. Date: 2017.11.20 17:12:56 IST Reason:
Tag with SLP(C) No.30500/2017.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER