MANISH CHAURASIA Vs. STATE OF BIHAR.

JUDGEMENT

(1.) Vide order dtd. 29/9/2022, an explanation has been called for from the concerned Registrar for not attaching the case diary with the record, though it was received in July itself.

(2.) An explanation has been submitted by the Joint Registrar (List) wherein it has been mentioned that due to heavy workload, this mistake has occurred and apology has been sought.

(3.) For the reasons mentioned in the explanation, the same is accepted and the office is directed to remain cautious in future in such matters.