G. VEERABAHU Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is plaintiff before the learned Trial Court and is aggrieved by the fact that he had filed one application under Sec. 340 Cr.P.C. but the Court has not taken up said application so far.

(2.) Such application was reportedly moved on 30/10/2021.

(3.) It is also informed that the case is now fixed for plaintiff's evidence on 28/8/2024.