Uttarakhand High Court
M.C. Joshi & Others vs State Of Uttarakhand & Others on 16 April, 2012
Author: U.C. Dhyani
Bench: U.C. Dhyani
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Review App. No. 253 of 2012
Delay Condonation App. No. 3219 of 2012
In
Writ Petition (S/B) No. 79 of 2008
M.C. Joshi & others. .......... Petitioners
Versus
State of Uttarakhand & others. ............ Respondents
Mr. Manoj Tiwari, Senior Advocate with Mr. Alok Mehra, Advocate for the review
applicant.
Mr. Rakesh Thapliyal, Advocate for the writ petitioners.
Mr. K.P. Upadhyaya, Addl. Chief Standing Counsel for the State of Uttarakhand /
respondent Nos. 1, 3 & 10.
Ms. Anjali Bhargava, Addl. Standing Counsel (Central Govt.) for respondent Nos. 7
& 8.
Hon'ble Barin Ghosh, C.J.
Hon'ble U.C. Dhyani, J.
Learned counsel, who appeared on behalf of the writ petitioners at the time when the order under review was passed, submits that, though a copy of the Review Application has been handed over to him, but he has no instructions from the writ petitioners and, accordingly, steps should be taken to effect personal service upon the writ petitioners.
2. We think that the prayer is reasonable and, accordingly, we direct that copy of the Review Application be served upon each of the original writ petitioners.
3. The learned counsel for the State of Uttarakhand / respondent Nos. 1, 3 & 10 and the Central Government / respondent Nos. 7 & 8 are present before us. They need not be served. The learned counsel for the State of Uttar Pradesh / respondent Nos. 2, 4 & 9, however, is not present. In the event, no service has been effected upon the learned counsel for the State of Uttar Pradesh, let service upon the learned counsel for the State of Uttar Pradesh be effected.
4. Respondent Nos. 5 & 6 be also served.
5. Liberty is granted to effect service also through dasti.
26. List after services are effected.
(U.C. Dhyani, J.) (Barin Ghosh, C. J.)
16.04.2012 16.04.2012
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