Uttarakhand High Court
CRLA/277/2016 on 4 June, 2025
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.325 of 2016
With
CRLA No.276 of 2016
CRLA No.277 of 2016
CRLA No.278 of 2016
CLRA No.279 of 2016
CRLA No.326 of 2016
CRLA No.327 of 2016
CRLA No.328 of 2016
Hon'ble Pankaj Purohit, J.
Mr. Vivek Pathak, learned counsel for appellant-Abid Husain Khan.
2. Mr. Rajesh Sharma, learned counsel for appellant-Registrar of Companies- Cum-Official Liquidator, Uttarakhand.
3. Mr. R.S. Sammal, learned counsel for respondent-Jaspal Singh.
4. Mr. Syed Nadim, learned counsel for respondents-Manoj Agarwal and Gaurav Gupta.
5. These appeals are against acquittal recorded by the learned Chief Judicial Magistrate, Nainital.
6. It is informed that the paper book is ready, therefore, learned counsel for the parties may take the same from the Office, on payment of usual charges, within three days.
7. Put up for final hearing on 17.06.2025.
(Pankaj Purohit, J.) 04.06.2025 PN