Citation : 2022 Latest Caselaw 2539 UK
Judgement Date : 17 August, 2022
CRLR No. 83 of 2020 Hon'ble Ravindra Maithani, J.
Mr. Pankaj Miglani, Advocate for the revisionist.
Mr. V.K. Jemini, D.A.G. with Ms. Meena Bisht, Brief Holder for the State.
Mr. Nikhil Singhal, Advocate for the private respondents.
After arguing for about 30 minutes, about what happened after impugned order was passed, when the Court asked learned counsel for the revisionist, as to how the impugned judgment and order is bad in the eyes of law? He seeks time.
List this matter on 26.08.2022 just after fresh cases.
(Ravindra Maithani J.) 17.08.2022
Jitendra
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