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CRLA/473/2025
2026 Latest Caselaw 778 UK

Citation : 2026 Latest Caselaw 778 UK
Judgement Date : 6 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

CRLA/473/2025 on 6 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                    COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      06.02.2026                            CRLA No.473 of 2025
                                            Hon'ble Siddhartha Sah, J.

Mr. Deepak Petshali, learned counsel for the appellant.

2. Mr. B. N. Maulekhi, learned DAG for the State.

3. Vide order dated 04.02.2026, the applicant was granted 48 hours' time to file a supplementary affidavit; however, the same has not been filed so far.

4. Learned counsel for the applicant seeks and is granted a further period of two days to file the said affidavit.

5. List on 11.02.2026.

(Siddhartha Sah, J.) Vacation Judge 06.02.2026 BS

 
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