MOHIT DHAWAN Vs. U.T.CHANDIGARH

JUDGEMENT

(1.) On 01.09.2020, the following order was passed by this Court, elaborating the facts as well as contentions of learned counsel for the parties:-

(2.) Thereafter, the case was adjourned to 26.10.2020 with a direction to the respondents for not initiating any coercive steps in the present FIR No.75 dated 21.09.2020.

(3.) Pursuant to the order, written submissions dated 30.10.2020 have been filed on behalf of respondent Nos.1 to 3, in counter of which, replication has also been filed by the petitioner.