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CRLA/232/2004
2023 Latest Caselaw 1333 UK

Citation : 2023 Latest Caselaw 1333 UK
Judgement Date : 15 May, 2023

Uttarakhand High Court
CRLA/232/2004 on 15 May, 2023
                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      15.05.2023                        CRLA No.232 of 2004
                                        Hon'ble Alok Kumar Verma, J.

Mr. Devang Dobhal, learned counsel for the appellant and Mr. S.S. Adhikari, learned Deputy Advocate General assisted by Mr. Balvinder Singh, learned Brief Holder for the State.

2. Mr. Aman Rab, learned counsel through video conferencing with Mr. Shiv Pandey, learned counsel for respondent no.2.

3. Learned counsel for respondent no.2 requested two weeks' time to file certified copies of the judgments, passed by Civil Court as well as by First Appellate Court.

4. List on 08.06.2023.

(Alok Kumar Verma, J.) 15.05.2023

Neha

 
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