LAWS(UTN)-2022-7-119

KHILAPH SINGH RAWAT Vs. STATE OF UTTARAKHAND

Decided On July 14, 2022
Khilaph Singh Rawat Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The challenge in this revision is made to the following:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the revisionist has raised only one point. According to him, the revisionist intents to deposit the compensation amount but, he needs some more time for that.