LAWS(P&H)-2020-5-72

SUMANPREET KAUR Vs. STATE OF PUNJAB

Decided On May 12, 2020
Sumanpreet Kaur Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing due to pandemic of COVID-19.

(2.) Notice of motion.

(3.) On the asking of the Court, Ms. Monika Jalota, DAG Punjab accepts notice on behalf of the State.