MADAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to the outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

(2.) Notice of motion to official respondent-State.

(3.) Mr. B.S. Virk, DAG, Haryana puts in appearance and accepts notice on behalf of the official respondent-State. Copy of paper book be supplied during the course of the day.