DEVENDRA SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) This Appeal is sought to be maintained against the order dated 04.05.2017 passed by the learned Single Judge, by which the order impugned in the Writ Petition was stayed till the next date of listing.

(2.) We heard Mr. Virendra Kaparwan, learned counsel on behalf of the appellant, Mr. C.S. Rawat, Additional Chief Standing Counsel on behalf of the State, Mr. Jitendra Chaudhary, learned counsel on behalf of respondent no. 5 and Mr. Rakesh Thapliyal, learned counsel for the Society.

(3.) No doubt, learned counsel for the appellant would point out that this is a case, where though the learned Single Judge directed that the appellant be impleaded, till date the said order has not been complied with. We are also told that on the date, on which the matter stood posted, as per the impugned order, the impugned order has been extended.