Uttarakhand High Court
State vs Siddharth Lamba & Anr." on 8 July, 2014
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
CRMA 1089/2013 IA 2594/2014 IN CRLR 201/2013 Hon'ble Servesh Kumar Gupta, J.
Mr. M.S. Pal, Sr. Adv. assisted by Mr. Aamir Malik, Adv. for the revisionists.
Mr. V.K. Jemini, Dy. Adv. Gen. (Cri.), for the State/respondent No.1.
Mr. R.P. Nautiyal, Sr. Adv. for the respondent No.2.
The Court does not find any necessity to summon the LCR for hearing the validity of the order dated 26th July, 2013 in this revision.
List up this matter in the week commencing 21st July, 2014 for final hearing.
Urgency application (IA 2594/2014) is hereby allowed.
Further proceedings of "Criminal Case No.2227 of 2013, State. Vs. Siddharth Lamba & Anr." pending in the Court of learned Additional Chief Judicial Magistrate, Kashipur, shall remain stayed till nest date of listing.
I hope, no further adjournment will be sought by learned counsel for both the parties on the next date of hearing.
(Servesh Kumar Gupta, J.) 08.07.2014 Nadim