Reshma Khatoon & Others Vs District Magistrate & Others
.... d 12.10.2023 issued under Section 3A of National Highways Act, 1956. 4. Learned counsel for the petitioner candidly submits that petitioner wants some time to vacate the house, therefore, same may not be demolished and for the said purpose she wants a week’s time only, from today so that pe ...
Uttarakhand High Court
Harbhajan Singh & Another Vs National Highway Authority Of India & Others
.... and order dated 27.01.2023. This judgment and order passed by the Arbitrator dated 27.01.2023 has attained finality as none of the parties to the arbitration have challenged the said judgment and order. Now, the grievance of the petitioners which is canvassed in the present writ petition is that ...
Uttarakhand High Court
Leela Upreti Vs District Magistrate Nainital & Others
.... -Bank has issued proceedings for recovery of the amount due against the borrower as well as the guarantors. The husband of the petitioner died on 23.10.2021. But, by then, the proceedings under the SARFAESI Act were also initiated. Respondent no.2-secured creditor filed an application before the ...
Uttarakhand High Court
Bhuvan Sharma Vs Uttarakhand Environment Protection And Pollution Control Board And Another
.... ounsel for respondent no.1 that no order was passed till then and the matter was pending consideration before the concerned Regional Officer, Kashipur, the matter was adjourned for today. 3. Today learned counsel for respondent no.1, on instructions, which are take on record, has submitted ...
Uttarakhand High Court
Kamakshee Bisht Vs State Of Uttarakhand & Others
.... liance report of respondent no.3, which is annexed as annexure-1 to the said compliance report, the opinion of the Medical Board is given wherein it has been stated that the patient-Mukesh Chandra Joshi, husband of the petitioner is in comatose and in bed ridden state. It is also reflected from ...
Uttarakhand High Court
Goyal Traders Through Proprietor Vs Commissioner Uttarakhand State Goods And Services Tax And Others
.... ction 74 of Act of 2017, which is appealable, and appeal is prescribed under Section 107 of Act of 2017 before the Appellate Authority and the petitioner can avail such remedy of appeal. 6. Learned State counsel candidly submits that the writ was entertained only for the reason that during ...
Uttarakhand High Court
Basant Singh Kumain Vs Ajay Singh Bisht
.... d. 3. Learned counsel for the parties would submit that the parties have settled the dispute amicably and they do not want to proceed with the case now. A Compounding Application, IA No.5 of 2024, has been filed along with the affidavits of the brother of the revisionist as well as by the r ...
Uttarakhand High Court
Sagar Soradi Vs State Of Uttarakhand
.... 4. It is the case of the applicant that he has been falsely implicated; it is a case of non-compliance of the provisions of the Act; he is not a previous convict; the alleged recovered quantity is less than commercial. 5. Learned State Counsel would submit that the applicant has been inv ...
Uttarakhand High Court
Ejaj Alias Aazad Vs State Of Uttarakhand
.... possession of the applicant, 49 grams smack was recovered. 4. It is the case of the applicant that there is no independent witness; there has been non-compliance of the provisions of the Act; the alleged recovered quantity is less than commercial; he is not a previous convict. 5. Lea ...
Uttarakhand High Court
Manoj Kumar Vs State Of Uttarakhand
.... ounsel for the parties and perused the record. 3. It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail. 4. This fact is admitted by learned State Counsel. 5. Having considered, this Court is of the view that it is a ...
Uttarakhand High Court
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