Citation : 2023 Latest Caselaw 90 UK
Judgement Date : 6 January, 2023
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. 12257 of 2022
In
CRLA No. 93 of 2020
Hon'ble Sharad Kumar Sharma, J.
Mr. Arvind Vashistha, Senior Advocate, assisted by Mr. Hemant Mahra, Advocate, for the appellant.
Mr. Shobhit Saharia, Advocate, for the respondents.
This is an admitted Criminal Appeal against the judgment of conviction for the alleged involvement of the present appellant for commission of the offence under Section 8/20 of the N.D.P.S. Act.
Today the matter is listed on the Urgency Application, preferred by the appellant.
The Urgency Application would stand allowed.
The Criminal Appeal is directed to be listed under the head of hearing in the week commencing 20th February, 2023.
(Sharad Kumar Sharma, J.) Dated 06.01.2023 Shiv
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