SAHIRAM Vs. BRIJLAL

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This criminal leave to appeal has been preferred claiming for the following reliefs :-

(3.) This Court observes that the mandatory period of notice was not adhered to by complainant and the complaint was filed before 15 days, which is the mandatory period.