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SPLA/44/2021
2021 Latest Caselaw 1537 UK

Citation : 2021 Latest Caselaw 1537 UK
Judgement Date : 19 April, 2021

Uttarakhand High Court
SPLA/44/2021 on 19 April, 2021
                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions               COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      19.04.2021                     SPLA No. 44 of 2021
                                     With
                                     GA No. 20 of 2021
                                     With
                                     Delay Condonation Appl. No. 1 of 2021
                                     Hon'ble R.C. Khulbe, J.

Mr. Siddhartha Bisht, learned Brief Holder for the State/appellant.

This appeal is preferred against the judgment and order dated 31.01.2020, passed by learned Special Judge (Vigilance, CBCID and Police) in Special Trial No. 1 of 2012, State Vs. Meena Sah.

Application for leave to appeal is also preferred. Since, appeal is time barred, accordingly, delay condonation application has been moved.

Issue notice to the respondent. Steps to be taken within a week. Summon the lower court record. List thereafter.

(R.C. Khulbe, J.) 19.04.2021 Parul

 
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