KAILASH RAM Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The present review/recall application has been filed by the petitioner/applicant to review the order dated 18.06.2016 passed in this case.

(2.) The review application is allowed. The order dated 18.06.2016 is hereby recalled and only third paragraph of the order dated 18.06.2016 is modified to the following extent and the same be substituted as follows:-

(3.) Heard Ms. Sheetal Selwal, learned counsel for the petitioner, Mr. N.P. Sah, learned Standing Counsel for the State, Mr. Deep Chand, Advocate holding brief of Mr. Deep Chandra Joshi, learned counsel for respondent Nos. 4 and 5 and perused the records.