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Judgment
5 paragraphs · 81 words1.
List the special leave petitions on 24th October, 2016.
SLP (Criminal) No. 6202 of 2016
2.
Learned counsel for the respondent submits that pursuant to orders dated 03rd October, 2016, she is appearing in the matter. However, she further points out that no formal notice has been issued in this special leave petition so far.
3.
Issue notice, returnable on 24th October, 2016.
4.
The respondent wants to file reply which may be filed before the next date of hearing.