CR.R/21/2021
2021 Latest Caselaw 1783 HP

Cr. Revision No.21 of 2021

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06.03.2021 Present: Mr. B.S. Kapoor and Mr. M.S. Kapoor,

Advocates for the petitioner.

Ms. Chetna Thakur, Advocate, for the respondent.

Directions contained vide order dated

01.02.2021, in Cr.MP No. 137 of 2021, has not been

complied with. Learned counsel representing the

respondent prays for and is grant last opportunity of three

weeks' to do the needful, in terms of order dated 1.2.2021,

passed by this court in Cr.MP No. 137 of 2021, failing which,

the same would come to an end automatically and non-

applicant/respondent would be at liberty to execute the

judgment of the trial court, in accordance with law.

List after three weeks. In the meantime, Power

of Attorney on behalf of the respondent be also filed.

Name of Ms. Chetna Thakur, be reflected in the

cause list, henceforth.

(Sandeep Sharma) Judge 6th March, 2021 (reena)