ANIL KUMAR Vs. KISHAN SARRAF

JUDGEMENT

(1.) The impugned order, in this case, is dtd. 30/11/2015. It appears that this order was initially challenged before this Court after nearly three years by way of CM (M) 355/2018.

(2.) There is no explanation as to why CM (M) 355/2018 was filed after three years of the passing of the impugned order.

(3.) CM (M) 355/2018 was disposed of by an order dtd. 2/4/2018, permitting learned Counsel for the appellant (the petitioner in CM(M) 355/2018), to withdraw the petition with liberty to file a regular second appeal, if so advised in accordance with the law.