CRLR/166/2020
2021 Latest Caselaw 1503 UK

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                                      CRLR No.166 of 2020
                                      Hon'ble R.C. Khulbe, J.

Mrs. Prabha Naithani, learned counsel for the applicant.

Mr. B.S. Thind, learned B.H. for the State. This revision is preferred against the judgment and order dated 1.9.2017 and 12.4.2019 passed by the Trial Court and Appellate Court respectively.

Since the revision is time barred, hence delay condonation application (CRMA 774/2020) has been moved.

Issue notice to respondent no.2 on the said application.

Steps to be taken within a week. List after service.

(R.C. Khulbe, J.) 12.04.2021 Rdang