(1.) D.B. Civil Misc.Application No. 175/2021:- It appears that this application has been filed out of abundant caution though there is no delay in filing the appeal.
(2.) In somewhat similar background while allowing the State appeal by a separate order passed today in DBSAW No.599/2021, we had made the following observation:-
(3.) In case of Union of India Vs. Methu Meda (Civil appeal No.6238/2021 dtd. 06/10/2021, the Supreme Court had made the following observations:-