- (1.) List has been revised. None is responding on behalf of revisionist.
(2.) Learned A.G.A. for the State is present.
(3.) On 07.08.2019 this Court has passed the following order: "List revised. None appears for the revisionist. Learned A.G.A. is present for the State. List on 27.08.2019. Learned counsel for the revisionist has to argue this revision on the next date of listing, otherwise, it shall be decided in accordance with law." ;