(The proceedings are being conducted through video conferencing, as per instructions).
1. In the applications for interim directions, it is submitted that the Trial Court is likely to pass a fresh order, keeping in view the observations made by the revisional Court on 27.11.2018, which is subject matter of challenge herein regarding the admissibility of the digital information and thus, would cause grave prejudice since the respondents have not put in appearance herein being unserved but aware of the proceedings before this Court, which would be clear from the order dated 20.07.2021, passed by the CJM, Ludhiana.
2. Keeping in view the above, this Court is of the opinion that the CJM should not pass any further orders on the complaint which has been remanded to him.
3. CMs stand disposed of.
4. Let the respondents, who are stated to be residing at Delhi, as per the office report, be served by way of dasti process, for the date already fixed in the main case, i.e. 18.11.2021.
5. Photocopy of this order be placed on the record of each connected case.
