- (1.) Entire LCR of SAR Appeal Case No. 48R-15/93-94, SAR Revision No. 57 of 1996 have been received and kept with the records. However, LCR of SAR Case No. 14/1979-80 has not been received.
(2.) Counsel for the petitioner and the private respondent both pray that an opportunity may be given to inspect the Lower Court Records.
(3.) As prayed for by counsel for the parties, list this case under the heading for hearing on 10.02.2017 as per its age as unfixed case.;