LAWS(UTN)-2022-5-112

NARAYAN DUTT JOSHI Vs. STATE OF UTTARAKHAND

Decided On May 10, 2022
NARAYAN DUTT JOSHI Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Mr. M.C. Pant, Advocate for the petitioner.

(2.) Mr. Puran Singh Bisht, Additional C.S.C. for the State of Uttarakhand.

(3.) Heard learned counsel for the parties.