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Judgment
5 paragraphs · 61 wordsMeenakshi Madan Rai, J
Learned Counsel for the Appellant verbally seeks time on grounds that he seeks to rectify the provision invoked in the Appeal, which was erroneously filed under the provisions of the Code of Criminal Procedure, 1973, instead of the Bharatiya Nagarik Suraksha Sanhita, 2023.
Not opposed.
Let necessary rectifications be made before the next date.
List on 18-05-2026.