RAMESH CHANDRA MISHRA Vs. PRAKASH H MAHATANI

JUDGEMENT

(1.) HEARD learned Advocate appearing for the petitioner and the learned advocate appearing for the opposite party.

(2.) SUPPLEMENTARY affidavit filed and the same be kept on record.

(3.) AFTER hearing the submissions made by the learned Advocate appearing for the petitioner and the learned Advocate appearing for the opposite party, this revisional application filed under section 407 read with section 482 of the Code of Criminal Procedure may be disposed of with direction that all twelve cases as mentioned at page two, para 3 of the supplementary affidavit may be tried before the same Court so that the parties can participate properly in the trial in connection with all the twelve cases.