CRLR/123/2023
2023 Latest Caselaw 1548 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      CRLR No. 123 of 2023
                                      Hon'ble Vivek Bharti Sharma, J.

Mr. Siddhartha Sah, counsel for the revisionist.

2. Mr. Aditya Pratap Singh, counsel for the respondent nos. 1 and 2.

3. Mr. Siddhatha Bisht, Brief Holder for the State/respondent no. 3.

4. Learned counsel for the respondent nos. 1 and 2 would submit that as per his knowledge, the final judgment has been passed by the court below.

5. Per contra, learned counsel for the revisionist would submit that he has no instructions for the same. Thus, he seeks time to get instructions in the matter.

6. In view of the above, parties are directed to place the status report of the case on the next date fixed.

7. List this matter on 20.09.2023.

(Vivek Bharti Sharma, J.) 06.06.2023 Akash