Uttarakhand High Court
Bhar Wahak Evam Shramik Kalyan Samvida ... vs State Of Uttarakhand & Others on 6 July, 2015
Author: Alok Singh
Bench: Alok Singh
WPMS No. 1514 of 2015 Hon'ble Alok Singh, J.
Mr. Sudhir Singh, Advocate for the petitioner.
Mr. A.K. Joshi, Addl. C.S.C. for respondent Nos. 1 to 4.
Ms. Vandana Singh, Advocate has put in appearance on behalf of respondent No. 5. She undertakes to file vakalatnama on behalf of respondent No. 5 within three days.
Learned counsel for the petitioner submits that respondent No. 6 was approached to serve him 'dasti' but he started quarrelling with the office bearer of the petitioner for which complaint has already been lodged.
Mr. A.K. Joshi, Addl. C.S.C., submits that dasti notice shall be served on the respondent No. 6 with the help of Police for 10th July, 2015.
Mr. Sudhir Singh, learned counsel for the petitioner undertakes to take steps within 24 hrs. to take out dasti summons and to hand over the same to Mr. A.K. Joshi, Addl. C.S.C. to serve respondent No. 6 for 10th July, 2015.
Let him do so.
List on 10th July, 2015.
(Alok Singh, J.) Dated 06.07.2015 Shiv