HEMANT DHAWAN Vs. THE STATE & ANOTHER

JUDGEMENT

(1.) Crl. M.A. 10615/2005 (Delay)

(2.) AT the outset, it is pertinent to mention here that the petitioner has filed the instant Appeal as noted above in the year 2005.

(3.) ORDER sheet reveals that vide order dated 14.05.2009, passed by Predecessor Court to the effect that instant matter be treated as L.P.A/Revision.