ANIL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video-conferencing due to COVID-19 pandemic.

(2.) It has been stated that the matter has been amicably settled between the parties, the statements of the parties have been recorded by the learned Illaqa Magistrate and the report has been received.

(3.) Accordingly, the main case which is stated to be fixed for 18/11/2021 is allowed to be preponed and taken up on the Board today itself.