SPLA/197/2023
2023 Latest Caselaw 2443 UK

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SL.          or proceedings or
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                                 SPLA No.197 of 2023
                                 Connected with
                                 CRLA No.517 of 2023
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Navnish Negi, learned counsel for the appellant.

Issue notice to the respondent on the application for leave to appeal preferred by the appellant against the judgment of acquittal of the respondent under Section 138 of the N.I. Act.

Steps to be taken within a period of one week.

List as soon as the respondent is served with the notice.

(Sharad Kumar Sharma, J.) 23.08.2023 Sukhbant