CRLA/148/2013
2023 Latest Caselaw 1413 UK

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                                      CRLR No.148 of 2013
                                      Hon'ble Pankaj Purohit, J.

Mr. Prashant Khanna, Advocate for the revisionist.

Mr. T.C. Aggarwal, Deputy Advocate General assisted by Mrs. Lata Negi, Brief Holder for the State.

2. Heard learned counsel for the parties.

3. Revisionist has filed this revision challenging the judgments and orders dated 28.05.2013 and 28.01.2011. This revision is connected with CRLR No.340 of 2013.

4. Learned counsel for the revisionist submits that revisionist i.e. Sangramu Lal, who is party in this revision is also party in connected revision, therefore, he does not want to pursue the present revision.

5. In view of the aforesaid statement, present revision is dismissed as not pressed.

(Pankaj Purohit, J.) 19.05.2023 Arti