Uttarakhand High Court
Dayanand Shiksha Sansthan & Another vs Vijay Singh & Others on 11 February, 2015
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
FA No. 24 of 2015 Hon'ble Servesh Kumar Gupta, J.
Mr. Neeraj Garg, Advocate, for the appellants.
On due consideration, the urgency application (IA No. 883 of 2015) is hereby allowed.
Heard.
Issue notice to the respondent nos.1 & 2 calling their objections (if any) against the delay condonation application as well as against granting special leave to appeal.
Let, the notice be issued through dasti service as well as process server of the District Judgeship, Dehradun.
At the request of learned counsel for the appellants, this appeal be clubbed alongwith FA No.23 of 2015.
List this appeal alongwith connected matter immediately after service is effected upon the aforesaid respondents.
(Servesh Kumar Gupta) (Vacation Judge) 11.02.2015 Nadim