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Judgment
7 paragraphs · 116 words
M.A. No. 2701 of 2021 :
Keeping in view the medical condition of the applicant’s wife and for the purpose of undertaking her treatment, we allow the prayer and extend the bail for a period of three months from 06.05.2022 on the same terms and conditions as are incorporated in the order dated 01.12.2021.
With the aforesaid, MA stands disposed.
M.A. No. 728 of 2022 :
The appeal is of the year 2021. Appeals of the year 2010 are also still pending and due to various administrative reasons and due to non-availability of adequate number of Members, early hearing of the appeal is not possible.
Accordingly, MA stands dismissed.
Copy of this order be given ‘Dasti’.