SANDEEP SINGH BORA Vs. NARENDRA SINGH DEOPA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the interim order dtd. 18/7/2025, passed by High Court of Uttarakhand at Nainital [For short, ‘the NCLT' in Special Appeal No. 192 of 2025, whereby the High Court stayed the operation of the judgment dtd. 11/7/2025, rendered by the learned Single Judge in Writ Petition (MS) No. 2083 of 2025 and further directed the Returning Officer to allot a symbol to respondent No. 1 (the writ petitioner) and permit him to participate in the election to the office of Zila Panchayat Member.

(3.) The brief facts, in a nutshell, insofar as they are relevant for the disposal of the present appeal, are as follows: