LAWS(CHH)-2022-11-96

AMIT CHANDRAKER Vs. UNION OF INDIA

Decided On November 14, 2022
Amit Chandraker Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. Sandeep Jha as well as Ms. Gunjan Tiwari, learned counsel for the petitioners. Also heard Mr. Raghavendra Pradhan, learned Additional Advocate General, appearing for respondents No. 2 to 5, Mr. H.B. Agrawal, learned senior counsel, assisted by Mr. Amit Tirkey, learned counsel, appearing for respondent No. 6, Mr. Salim Kazi, learned counsel, appearing for respondent No. 7, Mr. Vishal Chandravanshi, learned counsel, appearing for respondent No. 8.1 and Mr. Rajeev Shrivastava, learned senior counsel, assisted by Mr. Abhishek Banjare, learned counsel, appearing for respondents No. 8.2 to 8.13.

(2.) Mr. Shrivastava has provided a legible copy of page 213 to the Court and therefore, defect pointed out by the Registry is ignored. Page 213, as provided by Mr. Shrivastava will be tagged by the Court Master with current page 213.

(3.) Registry has pointed out another defect with regard to page 222.