CRLA/531/2013
2022 Latest Caselaw 3407 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  IA No. 4794 of 2022
                                  In
                                  CRLA No. 531 of 2013
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Rakesh Negi, Advocate, holding brief of Mr. Dinesh Chauhan, Advocate, for the appellant.

This is an admitted Criminal Appeal against the judgment of acquittal.

LCR has been summoned. It is reported that paper book has been prepared by the Registry.

Today the matter is listed on the Urgency Application.

The same would stand allowed. The Criminal Appeal is directed to be listed under the head of hearing in the week commencing 28th November, 2022.

In the meantime, the counsel for the parties may collect the paper book from the Registry on the payment of usual charges.

(Sharad Kumar Sharma, J.) Dated 19.10.2022 Shiv