CRJA/8/2019
2021 Latest Caselaw 542 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                             COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      26.02.2021                        CRJA No. 8 of 2019

                                        Hon'ble Raghvendra Singh Chauhan, CJ.
                                        Hon'ble Alok Kumar Verma, J.

Mr. Bhuwnesh Joshi, learned counsel for the appellant.

Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand.

Mr. Shobhit Saharia, learned advocate for the Narcotics Control Bureau.

The State Legal Services Authority is

directed to bear the expenses for submitting a

translated copy of the impugned judgment.

Mr. J.S. Virk, learned Deputy Advocate

General for the State of Uttarakhand, seeks

four weeks' time to submit the translated copy

of the impugned judgment in this case.

List on 19.04.2021.

(Alok Kumar Verma, J.) (Raghvendra Singh Chauhan, CJ)

26.02.2021 26.02.2021

Rathour