- (1.) The case has been taken up in the revised call. No one has appeared on behalf of the appellants though notices have been issued by the Joint Registrar (Judicial) (Inspection) fixing 12.3.2018.
(2.) Learned counsel Sri Harshit Pathak holding brief of Sri Anurag Pathak is present.
(3.) Let bailable warrant be issued against the appellants Dheer Singh and Yashpal who shall surrender before the court below within four weeks and in case they apply for bail, they shall be released on bail on furnishing a personal bond of Rs. 20,000/- and two reliable sureties each in the like amount to the satisfaction of the court concerned with an undertaking that they shall appear before the Court on the next date fixed.;