CRLR/133/2020
2022 Latest Caselaw 91 UK

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                                  CRLR No.133 of 2020
                                  Hon'ble R.C. Khulbe, J.

Ms. Divya Jain, learned counsel for the revisionist.

Mr. V.K. Jemini, learned DAG for the State. It is argued by learned counsel that the revisionist is ready to deposit the entire due amount pursuant to the impugned judgment within 10 days before the concerned Court.

List the matter on 4.3.2022. In the meantime, if any process is issued by the concerned Court, the same will be kept in abeyance.

In case the undertaking given before this Court is not honoured, the protection given by this Court shall be deemed to be vacated automatically.

Urgency application (IA 636/2021) and stay application (CRMA 634/2020) as well as Misc. application (IA 635/2021) stand disposed of accordingly.

Copy within 24 hours.

(R.C. Khulbe, J.) 10.01.2022 Rdang