C528/1036/2025
2025 Latest Caselaw 964 UK

Uttarakhand High Court

C528/1036/2025 on 15 July, 2025

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                              C528 No.1036 of 2025

                              HON'BLE ASHISH NAITHANI, J.

Mr. Akshay Joshi, learned counsel for the Applicant.

2. Mr. Vipul Painuly, learned AGA, for the State of Uttarakhand.

3. Amendment application (IA No.3/2025) is allowed. Let the necessary amendments be incorporated in C528 Application within a week.

4. The correction application (IA No.2/2025) has been moved by the learned counsel for the Applicant with a prayer that Special Sessions Trial has wrongly been mentioned as "Special Sessions Trial No.41 of 2024", instead of "Special Sessions Trial No.41 of 2021" and prayed that the same may be corrected in the order dated 09.07.2025. Correction Application is allowed. In the judgment and order dated 09.07.2025, whereas the word "Special Sessions Trial No.41 of 2024"

be written, the same be read as "Special Session Trial No.41 of 2021".

5. Learned State Counsel prays for and is granted three weeks' time to file counter affidavit.

6. Learned counsel for the Applicant is directed to take fresh steps to serve the private Respondent no.2 within a week.

7. List this matter on 08th September, 2025.

8. Interim order is extended till the next date of listing.

(ASHISH NAITHANI, J.) 15.07.2025 Nitesh/