- (1.) K. S. Rakhra, J. Heard learned Counsel for the petitioner.
(2.) NOTICES were directed to be issued against opposite party No. 2 vide order dated 16th June, 2004. Notice has been duly served. Let the case be listed for final hearing in 3rd week of August, 2004. Learned Counsel for the petitioner says that despite the present proceedings pending in this Court, the proceeding before the trial Court are continued and non-bailable warrants of arrest against the present petitioner and proceedings under Section 82 Cr. P. C. has been issued.
(3.) IN view of the case pending in this Court, the trial Court shall restrain from taking any coercive measure against the petitioner till further orders and if warrant of arrest or any other proceedings has been issued, it shall be recalled forthwith. .;