- (1.) The case is called out in the revised list. No one has appeared on behalf of revisionists to press this revision. The learned A.G.A. for the State is present.
(2.) The learned A.G.A. has contended that, since the matter is of the year 2001 and has not yet been admitted, therefore, no useful purpose would be served to keep the matter pending, the revision has been filed against the summoning order, whereby the revisionists have been summoned under Section 319, Code of Criminal Procedure. therefore, the case may be decided finally.
(3.) I have heard the learned A.G.A. on behalf of State and perused the record.;