VGRASSP SERVICES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The matter is taken up through Virtual hearing.

(2.) Heard Mr. Dharmendra Barthwal, learned counsel for the appellant and Mr. Anil Bisht, learned Additional Chief Standing Counsel for the State.

(3.) In this case, the appellant has assailed the order passed by the learned Single Judge on 6/1/2022, which for the sake of convenience is quoted herein below: