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BA1/1516/2020
2021 Latest Caselaw 1709 UK

Citation : 2021 Latest Caselaw 1709 UK
Judgement Date : 20 May, 2021

Uttarakhand High Court
BA1/1516/2020 on 20 May, 2021
                   Office Notes,
                reports, orders or
                 proceedings or
SL. No   Date                                      COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     BA1 No. 1516 of 2020
                                     With
                                     BA1 No. 636 of 2020
                                     Hon'ble Sharad Kumar Sharma, J.

(Through Video Conferencing)

Mr. Karan Anand, Advocate for the applicant.

Mr. Dinesh Chauhan, Brief Holder for the State of Uttarakhand.

The learned counsel for the applicant wants to place reliance on the judgment of the Hon'ble Supreme Court, which he contends that he has supplied yesterday, but unfortunately, the same has not been placed on record of the bail application.

Learned counsel for the applicant is requested to supply an additional copy of the same to the Court, as well as to the learned Brief Holder.

He may do so within 48 hrs. Put up these Bail Applications on 24th May, 2021.

(Sharad Kumar Sharma, J.) Dated 20.05.2021 Shiv

 
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