MITESH Vs. MRYTUNJAY

JUDGEMENT

(1.) By the order dated 19/01/2021 charge was framed against the respondent No.1 as under :

(2.) Thereafter, on 14/06/2021 the following order was passed :

(3.) Such affidavit was filed by the petitioner. However as the payment as undertaken was not made, the following order was passed on 20/07/2021 :