Kanwaljit Singh Ahluwalia, J. - (1.) The lawyers are stated to be on indefinite strike.
(2.) Perused the contents of the instant miscellaneous application.
(3.) Instant miscellaneous application has been preferred under Section 482 of the Code of Criminal Procedure, 1973 seeking compliance of the order dated 30.11.2011 passed by the Coordinate Bench in S.B. Criminal Miscellaneous Petition No.4032/2011; titled as Devendra Chouhan v. State of Rajasthan & Others .;