CRLA/400/2022
2022 Latest Caselaw 3306 UK

                 Office Notes,
              reports, orders or
sSL.           proceedings or
       Date                                     COURT'S OR JUDGES'S ORDERS
 No             directions and
              Registrar's order
               with Signatures
                                   CRLA No. 400 of 2022
                                   With
                                   IA No. 1 of 2022 ( Interim Relief Application)
                                   Shri S.K.Mishra, J.

Shri Alok Kumar Verma, J.

Mr. Arun Pratap Sah, learned counsel for the appellant.

Mr. J. S. Virk, learned Deputy A.G. for the State.

Issue notice to the respondent no.2 on the question of admission.

Steps be taken within 3 days. The trial shall go on but the final judgment shall not be passed by the learned Trial Court without leave of this Court.

List the matter on 16th November, 2022.

Call for lower court records in the shape of scanned/photo state copy in the meantime.

(Alok Kumar Verma, J.) (S.K.Mishra, J.) 12.10.2022 Kaushal