KISHAN LAL BHALLA Vs. USHA BHALLA & ANR.

JUDGEMENT

(1.) CRL. M.C. Nos. 2440/2011 & 2241/2011

(2.) BOTH these petitions are being disposed of by a common order. Vide the instant application, the Petitioner has prayed to set aside the impugned Judgment dated 24.05.2011 in Crl. Rev. No. 56/2010 passed by Ld. ASJ -1 (East), Kakardooma Courts, Delhi.

(3.) THE aforesaid order was challenged by both the parties.