NANDITA TEWARI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The impugned decision of the learned Single Judge in this Special Appeal, sought to be maintained under Chapter VIII Rule 5 of the High Court Rules. The impugned decision of the learned Single Judge is as follows :-

(2.) Having heard Shri D.S. Patni, learned Counsel for the appellant, we are of the view that we cannot describe the aforesaid decision as a judgment within the meaning of Chapter VIII Rule 5. The order does not disclose as such to us that the interim application has been pressed and the relief has been declined. We further notice that the learned Single Judge has been pleased to order 'Dasti Notice'. Learned counsel for the appellant, no doubt, points out that the case stood listed on 18.07.2018 after exchange of pleadings. We do not see any ground to interfere.

(3.) Accordingly, the appeal is dismissed as not maintainable. We leave it open to the appellant if she is so inclined to move for preponing the hearing. It will be open for the appellant to move for pursuing the interim relief application.