CRLA/180/2006
2021 Latest Caselaw 4758 UK

                Office Notes,
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                                  CRLA No. 180 of 2006

                                  Hon'ble N.S. Dhanik, J.

Mr. Prabhat Bohra, learned counsel for the applicant.

Mr. V.K. Jemini, learned Deputy Advocate General for the State.

At the request of the learned counsel for the applicant, list this case after four weeks for final hearing.

Meanwhile, the translated copy of the impugned judgment and relevant documents be filed.

(N.S. Dhanik, J.) 25.11.2021 RV