LAWS(UTN)-2016-3-53

CHANDRA KIRAN Vs. STATE OF UTTARAKHAND & ANOTHER

Decided On March 11, 2016
CHANDRA KIRAN Appellant
V/S
State of Uttarakhand and another Respondents

JUDGEMENT

(1.) Mr. R.C.Tamta, Advocate, present for the petitioner.

(2.) Mr. Vikas Pandey, Brief Holder, present for the State/respondent no.1.

(3.) Mr. N.S.Negi, Advocate, present for the respondent no.2.