Rekha Raghuvanshi vs State Of Uttarakhand And Others
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Uttarakhand High Court

Rekha Raghuvanshi vs State Of Uttarakhand And Others on 18 March, 2026

Author: Pankaj Purohit

Bench: Manoj Kumar Tiwari, Pankaj Purohit

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                                      CRLA No.285 of 2023
                                      Rekha Raghuvanshi                                             ..........Appellant
                                                                    Vs.
                                      State of Uttarakhand and others                         ..............Respondents

                                       Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Ms. Suraiya Naaz, learned counsel holding brief of Mr. Lalit Sharma, learned counsel for the appellant.

2. Mr. B.N. Molakhi, learned D.A.G. for the State.

3. Mr. Umanshu Singh Jolly, learned counsel holding brief of Mr. Aditya Singh, learned counsel for the review applicant.

4. Mr. Arun Pratap Shah, learned counsel for the respondent nos.2, 6 and 7.

5. Learned counsel appearing for the review applicant seeks adjournment on the ground that Mr. Aditya Singh, Advocate, is out of town today.

6. On his request put up this case on 25.03.2026 on top of the Board.

7. It is made clear that the case shall not be adjourned any further under any circumstance.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 18.03.2026 SK