KRISHNA PRAKASH & ANOTHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Having heard learned counsel for the parties, it is pertinent to mention here that Mr. N.K. Joshi, Chief Food Inspector, Pithoragarh, was directed to attend the Government Advocate to make him understand the instant controversy, a day before the case is listed.

(2.) Learned counsel on behalf of the State apprised the Court that notice was sent to Mr. Joshi through the Joint Director (Law) but he could not turn up for the reason best known to him.

(3.) Since, after 06.09.2016, the matter has been listed today so probably, in this short span period, the record has also not been reached to this Court.