Uttarakhand High Court
CRLA/293/2007 on 10 May, 2024
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
CRLA No.293 of 2007
With
CRLA No.84 of 2013
CRLA No.205 of 2017
CLRA No.206 of 2017
Hon'ble Pankaj Purohit, J.
Mr. Rajesh Joshi, learned counsel for the appellant in CRLA Nos.293/2007, 84/2013 and 206/2017.
2. Mr. Birendra Singh Adhikari, learned counsel for the appellant in CRLA No.205/2017.
3. Mr. S.C. Dumka, learned A.G.A. along with Mr. J.P. Kandpal, learned Brief Holder for the State of Uttarakhand.
4. Mr. Krishan Mohan Joshi, learned counsel holding brief of Mr. V.K. Kaparuwan, learned counsel for the respondent/CBI.
5. It is contended by the learned counsel for the respondent/CBI that he needs paper book for arguing the matter properly.
6. As per office report, paper book is ready. Respondent/CBI is directed to receive the paperbook from Office, as per Rules.
7. List on 27.06.2024.
(Pankaj Purohit, J.) 10.05.2024 PN