Rajesh Dayal Khare, J. - (1.) LIST revised none appears to press this application on behalf of applicant.
(2.) HEARD learned A.G.A. for the State. Vide order dated 11.06.1998 another Bench of this Court had stayed the effect and operation of the Non -Bailable -Warrant issued against the applicant in Complaint Case No. 608 of 1996 (Raka Rani v. Anand Arya).
(3.) COUNTER affidavit on behalf of the opposite party No. 1 has already been filed which is on record but no rejoinder affidavit has been filed till date.;