Citation : 2022 Latest Caselaw 3985 UK
Judgement Date : 12 December, 2022
CRLR No. 364 of 2022 Hon'ble Ravindra Maithani, J.
Mr. Ghanshyam Joshi, Advocate for the revisionist.
Mr. B.P.S. Mer, Brief Holder for the State.
Mr. Ankur Sharma, Advocate for the private respondents.
The revisionist to file affidavits of the parties filed in the court below in pursuant to the judgment in the case of Rajnesh Vs. Neha and Another, (2021) 2 SCC 324, as also the revisionist shall file the sale deeds, which are referred to in the impugned order.
List this matter on 22.12.2022.
(Ravindra Maithani, J.) 12.12.2022 Jitendra
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