USHA JAIN AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No. 8171/2014 (Exemption)

(2.) Learned counsel for the Petitioners submits that Petitioners are residing in USA, hence the communication regarding disposal of the petition may be addressed to him as counsel for the Petitioners.

(3.) Accordingly, it is directed that orders passed by the State be communicated to learned counsel for the Petitioners through speed post.