Uttarakhand High Court
Surat Singh Panwar vs State Of Uttarakhand And Others on 22 March, 2018
Author: Rajiv Sharma
Bench: Rajiv Sharma
WPSS No.500 of 2018 Hon'ble Rajiv Sharma, J.
Mr. Shailendra Nauriyal, Advocate for the petitioner.
Mr. B.P.S. Mer, Brief Holder for the State/respondent Nos. 1 to 3.
Issue notice to respondent No.4. Steps be taken within a week.
Let counter affidavit be filed within a period of six weeks.
List this matter after six weeks. Till then, there shall be stay of the impugned order dated 09.01.2018 (annexure No.12).
Stay application No.3326 of 2018 stands disposed of.
(Rajiv Sharma, J.) 22.03.2018 JKJ