LAWS(UTN)-2022-6-86

ARVIND KUMAR Vs. STATE OF UTTARAKHAND

Decided On June 08, 2022

ARVIND KUMAR Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

SATVINDER KAUR VS. STATE (GOVERNMENT OF NCT OF DELHI) [REFERRED TO]
STATE OF UTTAR PRADESH VS. O P SHARMA [REFERRED TO]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED TO]
STATE OF KERALA VS. O C KUTTAN :STATE OF KERALA [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Mr. Parikshit Saini, Advocate for the petitioner.

(2.) Mr. G.S. Sandhu, learned Government Advocate with Ms. Lata Negi, Brief Holder for the State of Uttarakhand.

(3.) Heard learned counsel for the parties.

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