Uttarakhand High Court
State Of Uttarakhand And Others ... vs Smt. Reena Dobhal Badola And Another on 15 March, 2019
Author: N.S. Dhanik
Bench: Ramesh Ranganathan, N.S. Dhanik
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Special Appeal No. 161 of 2019
With
Delay Condonation Application No. 2762 of 2019
State of Uttarakhand and others ...Appellants
Vs.
Smt. Reena Dobhal Badola and another ...Respondents
Mr. C.S. Rawat, learned Additional Chief Standing Counsel for the State of
Uttarakhand-appellants.
Mr. M.C. Pant, learned counsel for the respondent-writ petitioner.
Mr. Neeraj Garg, learned counsel for respondent no. 2.
Dated: 15th March, 2019
Coram: Hon'ble Ramesh Ranganathan, C.J.
Hon'ble N.S. Dhanik, J.
Ramesh Ranganathan, C.J. (Oral) Application to condone the delay of 112 days in preferring the appeal is not opposed and the delay is, therefore, condoned. Delay Condonation Application stands disposed of.
2. Both, Mr. C.S. Rawat, learned Additional Chief Standing Counsel appearing on behalf of the appellants-State of Uttarakhand and Mr. M.C. Pant, learned counsel appearing on behalf of the respondent-writ petitioner, would agree that the subject matter of this appeal is covered by the order of this Court in Special Appeal No. 154 of 2019 dated 11.03.2019.
3. Following the order passed in Special Appeal No. 154 of 2019 dated 11.03.2019, and in terms thereof, this appeal is also dismissed as not maintainable granting liberty to the appellants to seek review of the order under appeal.
4. No costs.
(N.S. Dhanik, J.) (Ramesh Ranganathan, C.J.) 15.03.2019 15.03.2019 Rahul