GURMINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this application is for disposal of the writ petition in the light of the order dated 23.01.2020 passed by this Court in Civil Writ Petition No. 1356 of 2015 (Jaswinder Singh Vs. State of Punjab and others).

(2.) With the consent of the parties, the main writ petition, which stands admitted, is taken on board for consideration and disposal.

(3.) The application stands disposed of.