CRLA/289/2012
2022 Latest Caselaw 3970 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                   COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRLA No. 289 of 2012
                                 With
                                 CRLA No. 335 of 2012
                                 CRLA No. 336 of 2012
                                 CRLA No. 343 of 2012
                                 CRLA No. 344 of 2012
                                 CRJA No. 95 of 2020
                                 Hon'ble S.K. Mishra, J.

Hon'ble Alok Kumar Verma, J.

Mr. Ramji Shrivastava, learned counsel for the appellant in CRLA No. 289 of 2012.

Mr. Sandeep Adhikari, learned Amicus Curiae for the appellant in CRLA Nos. 335, 336 of 2012 and CRJA No. 95 of 2020.

Mr. Arvind Vashistha, leanred Senior

and 344 of 2012.

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

We will continue the further dictation on Tuesday.

Further hearing will be taken up. We dictated part of the judgment in a separate sheet. However, because of paucity of time and because of certain issues to be re-heard, the matter be listed on 13.12.2022 in the daily list immediately after fresh.

(Alok Kumar Verma, J.) (S.K. Mishra, J.) 08.12.2022

Pant/SB Ant