LAWS(P&H)-2020-5-111

KHUSHI KUMARI Vs. STATE OF PANJUB

Decided On May 29, 2020
Khushi Kumari Appellant
V/S
State Of Panjub Respondents

JUDGEMENT

(1.) The matter has been taken up by way of Video Conferencing through Cisco Webex Application in view of COVID-19 situation, as per instructions issued.

(2.) Application is allowed, as prayed for.

(3.) Application for preponing the main case is allowed and the same is taken up on board today itself.