CRLR/66/2025
2025 Latest Caselaw 2098 UK

Uttarakhand High Court

CRLR/66/2025 on 17 February, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
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                                  CRLR No.66 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. Prem Kaushal, Advocate for the revisionist.

Mr. S.C. Dumka, A.G.A. for the State. The Court wanted to know from learned counsel for the revisionist as to whether the copies of the passbook and the income tax returns for the last 3 years have been filed by the revisionist along with the affidavit that has been filed pursuant to the judgment in the case of Rajnesh Vs. Neha and Another (2021) 2 SCC 324?The answer is in negative.

Let those documents be filed along with supplementary affidavit.

List once it is filed.

(Ravindra Maithani J.) 17.02.2025 RV