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CRLA/272/2007
2025 Latest Caselaw 2555 UK

Citation : 2025 Latest Caselaw 2555 UK
Judgement Date : 18 August, 2025

Uttarakhand High Court

CRLA/272/2007 on 18 August, 2025

Author: Pankaj Purohit
Bench: Pankaj Purohit
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                  COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures



                                  CRLA No.272 of 2007
                                  Hon'ble Pankaj Purohit, J.

Mr. Ramji Shrivastava, Amicus Curiae, for the appellant.

2. Mr. B.C. Joshi, A.G.A. for the State.

3. Learned Amicus Curiae for the appellant has supplied his written submission along with judgment to this Court after serving copy of the same to the State counsel.

4. Learned State counsel submits that he will also file a reply of the written submission made by learned counsel for the appellant.

5. He may do so within three weeks.

6. List this case on 25.09.2025.

(Pankaj Purohit, J.) 18.08.2025 SK

 
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