- (1.) An affidavit has been filed on behalf of the State assuring this Court that necessary steps will be taken in future to get Advocates ready to plead the case.
(2.) We can only hope that this assurance is translated into actual action because State is the largest litigant and if the Counsels are not ready in the present scenario, then adjudication of the case have to take the back stage and that in present day scenario, that cannot be permitted to happen. Therefore, we hope that the State will keep its promise in true to the words expressed in the affidavit. The present proceeding will rest here. Heard learned counsel for the parties.
(3.) The grievance of the petitioners is that certain criminal acts have been done for which they are in possession of substantial evidence to establish the case.;