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C482/1086/2021
2022 Latest Caselaw 1799 UK

Citation : 2022 Latest Caselaw 1799 UK
Judgement Date : 16 June, 2022

Uttarakhand High Court
C482/1086/2021 on 16 June, 2022
                      Office Notes,
                   reports, orders or
SL.                 proceedings or
          Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      16.06.2022                        C482 No.1086 of 2021
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Sanjay Kumar, learned counsel for the applicant and Mr. S.T. Bhardwaj, learned Deputy Advocate General assisted by Mr. B.S. Thind, learned Brief Holder for the State.

The learned counsel for the applicant requested two days' time to file an application to dispose of the present matter in view of the judgment dated 07.10.2021, passed by the Hon'ble Supreme Court in Special Leave to Appeal (Crl.) No.5191 of 2021, "Satender Kumar Antil vs. Central Bureau of Investigation and Another".

List this case on 23.06.2022.

(Alok Kumar Verma, J.) 16.06.2022 JKJ/Neha

 
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