LAWS(ALL)-2022-2-65

DHARAMVEER Vs. STATE OF U.P.

Decided On February 03, 2022
DHARAMVEER Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The case is taken up through Video Conferencing.

(2.) Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

(3.) Learned standing counsel has no objection to the same.