AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 92 wordsSanjay Kumar (CJ)
Heard Mr. Niranjan Sanasam, learned Government Advocate appearing for the petitioner.
Notice to the respondents, returnable on 29.08.2022.
Mr. BR Sharma, learned CGC, takes notice for respondent No. 2 and waives further notice.
Mr. N. Ibotombi, learned senior counsel, states that he filed a caveat on behalf of respondent No. 1 only today. He offers to take notice for respondent No. 1 and waives further notice.
Replies, if any, shall be filed by the next date of hearing with advance copies to the other learned counsel.
Post on 29.08.2022.