CRLR/231/2023
2023 Latest Caselaw 1241 UK

             Office Notes, reports,
             orders or proceedings
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      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      CRLR No. 231 of 2023
                                      Hon'ble Vivek Bharti Sharma, J.

Mr. Vipul Sharma, learned counsel for the applicant.

Mr. Siddhartha Bisht, learned Brief Holder for the State.

Heard.

Cause shown is sufficient. Delay in filing the counter affidavit is condoned.

of 2023) made, therefor, stands disposed of.

Counter affidavit is taken on record. Learned counsel for the applicant seeks adjournment as he sought some judgments of the High Courts on the point of reasonable apprehension.

Adjournment is granted. List this matter on 08.05.2023.

(Vivek Bharti Sharma, J.) 03.05.2023 Akash