CR.R/485/2019
2021 Latest Caselaw 2778 HP

Cr. Revision No. 485 of 2019

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28.4.2021 Present: Mr. Kulbhushan Khajuria, Advocate, vice

counsel for the petitioner.

Mr. Mukul Sood, Advocate, for the

respondent.

(Through video conferencing)

Certified copy of the judgment of the trial

Court not filed. Be ensured to be filed within two

weeks.

The learned counsel appearing for the

parties submit that there is no possibility of an

amicable settlement occurring amongst the parties

at contest. Consequently, it is deemed not fit to ask

for the presence of the parties before this Court.

As prayed for, list for hearing on 23.6.2021.

                                                     ( Sureshwar Thakur ),
            28th   April, 2021                              Judge.
                    (Priti)