DDA Vs. SHALINI KANWAR

JUDGEMENT

(1.) These revision petitions have been filed by DDA impugning the order dated 28.05.2010 passed in Criminal Appeals No.32/2006/2005, 121/2009/2006, 122/2009/2005 & 33/2006 whereby respondents have been acquitted.

(2.) On the last date of hearing i.e. on 18.04.2016 the petitioner/DDA was given opportunity to file brief written synopsis on the issue of maintainability of the revision petitions.

(3.) Brief written synopsis not been filed by the petitioner/DDA till date. Mr.Rajesh Manchanda and Mr.Rajat Manchanda, Advocates appearing on behalf of the petitioner/DDA submit that despite communication to DDA, they have not been able to obtain any instructions so far.