WAHIDA KHATOON Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) After hearing both the parties an order was dictated in open Court on 06.10.2016. Unfortunately, the stenographer who had taken the dictation, Mr. Avneet Kumar Singh met with an accident and fractured his leg, while he was on leave in Jharkhand, his home State. He has since been operated upon and has now been advised to take three months rest. He is now on medical leave at Ranchi. Consequently the orders dictated could not be transcribed by him. Since he is presently not available, this matter was listed on 10.11.2016 for re-hearing and thereafter on 15.11.2016 due to the events narrated above.

(2.) Both the parties are present before this Court and have no objections if the matter be heard again under the circumstances.

(3.) Heard both the parties.