State Of Uttarakhand And Others vs Anjana Jaguri

Ravi Malimath, J

There is a delay of 627 days in filing this appeal. The reason assigned is that after the order dated 08.05.2019 was passed by the learned Single

Judge, the same was received by the office of the Director General Medical Health and Family Welfare, which was later on forwarded to the

concerned department on 31.05.2019. Thereafter, by letter dated 11.06.2019, the Director General Medical Health and Family Welfare forwarded the

order to the State government in order to obtain permission to file the appeal. The proposal was sent granting permission to file the appeal. In the said

process, the delay was occasioned. The same is objected by the learned counsel for the respondent.

However, on hearing learned counsels we are of the considered view that the appellants have shown sufficient cause to condone the delay. Hence,

the application (CLMA No.10440 of 2020) to condone the delay in filing the appeal is allowed and the delay is condoned.

Aggrieved by the order dated 14.02.2019, passed by the learned Single Judge, the State is in appeal. The interim order was granted by following the

interim order granted in Writ Petition No.4150 (S/S) of 2018. By the order dated 08.05.2019, Writ Petition No.4150 (S/S) of 2018 was dismissed.

In view of the said dismissal, nothing further survives for consideration in this appeal.

Hence, this appeal is dismissed.