SPLA/200/2023
2023 Latest Caselaw 2445 UK

               Office Notes,
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SL.          or proceedings or
      Date                                           COURT'S OR JUDGES'S ORDERS
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                                 SPLA No.200 of 2023
                                 Connected with
                                 CRLA No.532 of 2023
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Deep Prakash Bhatt, learned counsel for the appellant.

Mr. V.S. Rawat, learned Brief Holder for the State.

Issue notice to respondent no.2 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 respondent no.2 is served with the notice.

(Sharad Kumar Sharma, J.) 23.08.2023 Sukhbant