CRJA/22/2022
2025 Latest Caselaw 2273 UK

Uttarakhand High Court

CRJA/22/2022 on 5 March, 2025

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

                                      CRJA No.22 of 2022
                                      H on'ble G. N a re nda r , C.J.

H on'ble Alok M a hr a , J.

Mr. Bilal Ahmed, learned counsel for the appellant.

2. Mr. J.S. Virk, learned Deputy Advocate General and Mr. Rakesh Joshi, learned Brief Holder for the State.

3. The learned counsel for the appellant is directed to file translated copy of the impugned judgment by the next date of hearing.

4. List this case on 19.03.2025.

( Alok M a hr a , J.) ( G. N a r e nda r , C.J.) 05.03.2025 05.03.2025 BS