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Judgment
6 paragraphs · 86 wordsAhanthem Bimol Singh, J
Heard Ms. Rebati, learned counsel appearing for the petitioner.
Issue notice returnable within three weeks.
Mr. S. Samarjeet, learned Senior Penal Counsel accepts notice on behalf of the respondents and hence, no formal notice is called for.
List this case again on 09-06-2022.
In the meantime, petitioner is directed to file an affidavit explaining the delay in approaching this Court as directed earlier by this Court. At the same time, respondents are also at liberty to file counter affidavit if so advised.