LAWS(UTN)-2023-1-61

GANPAT SINGH Vs. STATE

Decided On January 04, 2023
GANPAT SINGH Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Issue notice.

(2.) Learned counsel for the respondent appears and accepts notice.

(3.) By this application, the petitioner seeks stay of the advertisement dtd. 26/8/2022, issued by the respondent during pendency of the present petition.