Item No. 1502
State of Uttar Pradesh Vs. Jai Dutt & Anr.
[Criminal Appeal No. 37/2022]
Date: 19-01-2022
This appeal was called on for pronouncement of judgment today.
For Appellant(s)
Mr. Rana Mukherjee, Sr. Adv.
Mr. Ankit Goel, AOR
For Respondent(s)
Mr. Salman Khurshid,Sr Adv.
Mrs. Naghma Imtiaz, Adv.
Mr. Ahmed Zargham, Adv.
M/S. Equity Lex Associates, AOR
Hon'ble Mr. Justice M.R. Shah pronounced the reportable judgment of the Bench comprising His Lordship and Hon'ble Mrs. Justice B.V. Nagarathna.
The appeal is allowed in terms of signed reportable judgment.
Pending application(s) shall stand disposed of.
(NEETA SAPRA)
COURT MASTER |
(NISHA TRIPATHI)
(SH) BRANCH OFFICER |
(Signed reportable judgment is placed on the file) |
