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CRLA/134/2018
2023 Latest Caselaw 1351 UK

Citation : 2023 Latest Caselaw 1351 UK
Judgement Date : 16 May, 2023

Uttarakhand High Court
CRLA/134/2018 on 16 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
      16.05.2023                        CRLA No. 134 of 2018
                                        With
                                        CRLA No. 68 of 2018
                                        Hon'ble Sharad Kumar Sharma, J.

Mr. S.K. Mandal, Advocate, along with Mr. Bhupendra Koranga, Advocate, for the appellant.

Mr. Lalit Sharma, Advocate, for the respondent.

These are admitted Criminal Appeals. No orders are required to be passed on IA/4477/2021, as its purpose has already been met with. The co-accused was also tried in Criminal Case No. 01/2018, CBI Vs. Pratap Singh Rawat and others.

The said judgment has been rendered on 11.11.2022.

The Registry is directed to supply the information, as to whether any Appeal has been preferred by the convict Rajesh Kumar Naudiyal.

Put up these Criminal Appeals under the head of hearing in the week commencing 19.06.2023.

Since the paper book is ready, the respective counsel for the parties may collect the same from the Registry as per rules.

(Sharad Kumar Sharma, J.) 16.05.2023 Mahinder/

 
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