SPLA/146/2020
2023 Latest Caselaw 1206 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                    COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 SPLA 146/2020
                                 With
                                 GA 92/2020
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. J.S. Virk, Dy. Advocate General, assisted by Mr. Rakesh Kumar Joshi, Brief Holder for the State/appellant.

Mr. Deep Chandra, Advocate, for the respondents.

(2) Learned Counsel for the respondents prays for and is granted three weeks' time for filing objections against applications seeking condonation of delay and leave to appeal.

(3) Learned Deputy Advocate General assures the Court that English translation of the impugned judgment shall be supplied as and when required. He, therefore, submits that objection raised by Registry in this regard be overruled for the time being. (4) In such view of the matter, objection raised by the Registry is overruled.

(5) List on 26.6.2023.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 1.5.2023 Pr