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Gopal Chandra Vanwassi And Another. ... vs State Of Uttarakhand And Others
2024 Latest Caselaw 758 UK

Citation : 2024 Latest Caselaw 758 UK
Judgement Date : 23 April, 2024

Uttarakhand High Court

Gopal Chandra Vanwassi And Another. ... vs State Of Uttarakhand And Others on 23 April, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
                     MS. JUSTICE RITU BAHRI, C.J.
                                AND
                      MR. RAKESH THAPLIYAL, J.

                             23RD APRIL, 2024
     WRIT PETITION (PIL) NO. 119 OF 2023
Gopal Chandra Vanwassi and another. .......Petitioners

Versus

State of Uttarakhand and others. ..............Respondents


Counsel for the petitioner         :   Mr. Siddharth Sah, learned counsel
                                       for the petitioner.

Counsel for the respondents        :   Mr. J.C. Pandey, learned Standing
                                       Counsel for the State.
                                       Mr. Siddhartha Jain, learned counsel
                                       for respondent No. 5.
                                       Mr. M.S. Tyagi, learned Senior
                                       Counsel    assisted    by    Mr.  Sunil
                                       Chandra,     learned      counsel   for
                                       respondent No. 6.




Upon hearing the learned Counsel, the Court
made the following


JUDGMENT :

(per: Ms. Ritu Bahri, C.J.)

1. Counsel for the State submits that the inquiry

is going-on and the amount of Rs. 12 Lacs has not been

released to the Contractor, who is being represented by

Mr. M.S. Tyagi, learned Senior Counsel.

also states that Rs. 15 Lacs have been retained by the

State and the inquiry is going-on.

3. Since the inquiry is already in process and

the amount has already been retained of the

Contractor, this writ petition is disposed of with a

direction that the inquiry be completed expeditiously

within three months and the information, thereafter, be

given to this Court forthwith.

_____________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 23rd April, 2024 Rathour

 
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