CRLA/269/2004
2022 Latest Caselaw 301 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      18.02.2022                        CRLA No.269 of 2004
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. R.P. Nautiyal, learned Senior Advocate assisted by Mr. Prashant Khanna, learned counsel for the appellant and Mr. P.S. Uniyal, learned Brief Holder for the State through video conferencing.

The learned Senior Advocate requested further ten days' time to file English translation of the impugned judgment.

The learned counsel appearing for the State has no objection.

On the request of both the parties, post this case on 02.03.2022 for arguments positively.

(Alok Kumar Verma, J.) 18.02.2022

Neha