STATE OF UTTARANCHAL Vs. SIDHARTH SRIVASTAVA
LAWS(SC)-2003-6-1
SUPREME COURT OF INDIA (FROM: UTTARAKHAND)
Decided on
June 05,2003
STATE OF UTTARANCHAL
Appellant
VERSUS
SIDHARTH SRIVASTAVA,BHARAT PAL,RAJPAL SINGH PAHAWA,RAVINDRA PRATAP SINGH
Respondents
JUDGEMENT
Shivaraj V. Patil, J. -
(1.) Delay condoned in SLP (C) No. 10363/2003 (CC 1629/2003).
(2.) Leave granted in all the SLPs.
(3.) These appeals are by the State of Uttaranchal assailing the common judgment and order dated 6th November, 2001 passed by the Division Bench of the High Court of Uttaranchal.;
(2.) Leave granted in all the SLPs.
(3.) These appeals are by the State of Uttaranchal assailing the common judgment and order dated 6th November, 2001 passed by the Division Bench of the High Court of Uttaranchal.;
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