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Naveen Agarwal vs State Of Uttarakhand And Another

Uttarakhand High Court · Decided on 21 October 2022 · Citation: (2022) 10 UK CK 0059

HON’BLE JUDGES
Vipin Sanghi, CJ · R.C. Khulbe, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 2422 Of 2022
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Judgment

8 paragraphs · 151 words

Vipin Sanghi, CJ

1.

Issue notice.

2.

Mr. B.P.S. Mer, learned Brief Holder for the State of Uttarakhand / respondent No. 1, appears and accepts notice.

3.

Mr. Shobhit Joshi, proxy counsel for Mr. Ashish Joshi, learned counsel for respondent Nos. 2 & 3, appears and accepts notice.

4.

The limited relief sought by the petitioner is the consideration of his representations dated 08.05.2021, 01.07.2021, 12.07.2021, 19.08.2021, 19.08.2021 and 02.08.2022 by respondent No. 2.

5.

Let the said representations be considered by respondent No. 2 on their own merits.

6.

We make it clear that we have not examined the case of the petitioner on merits, and we have not expressed any view in that regard. The representations would be decided by respondent No. 2 on their own merits, within the next six weeks, and the decisions shall be communicated to the petitioner.

7.

The writ petition stands disposed of accordingly.