Citation : 2021 Latest Caselaw 3233 UK
Judgement Date : 23 August, 2021
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
23.08.2021 WPMS No. 1568 of 2021
Hon'ble Sharad Kumar Sharma, J.
(Through Hybrid Mode) Mr. Saurabh Kumar Pandey, learned counsel for the petitioner.
Mr. Ganga Singh Negi, learned Addl. CSC, for the State.
As prayed for by the learned counsel for the petitioner in order to enable him to substantiate his argument, as to what status the complainant enjoys after the cognizance has been taken, to his complaint and the Tribunal passes the judgment. As to whether he could further proceed with the matter before a superior Court, for enforcement of the judgment of the Tribunal in the capacity of merely being a complainant.
Secondly, he is also called upon to answer, as to under what capacity the Chairman of the District Police Complaint Cell, has made the correspondence to the State Government on 14.07.2021, for enforcement of the Tribunal's judgment dated 14.02.2020.
Put up this writ petition on 24.08.2021 as fresh.
(Sharad Kumar Sharma, J.) 23.08.2021 Mahinder/
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