Citation : 2023 Latest Caselaw 1223 UK
Judgement Date : 2 May, 2023
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
IA No. 01 of 2023 (Stay Application)
In
CRLR No. 96 of 2023
Hon'ble Vivek Bharti Sharma, J.
Mr. D. C. S. Rawat, learned counsel for the revisionists.
Mr. Pramod Tiwari, learned Brief Holder for the State.
List this matter on 24.07.2023. In the interregnum, the effect and operation of the impugned judgment dated 07.01.2023 passed by the Court of Additional District and Sessions Judge, Kotdwar, District Pauri Garhwal in Sessions Trial No. 04 of 2022 (19/2022), "State of Uttarakhand Vs. Ashutosh Rawat" shall remain stayed, till further orders.
Stay application (IA No. 01 of 2023) stands disposed of.
(Vivek Bharti Sharma, J.) 02.05.2023 Akash
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