LAWS(P&H)-2021-7-258

INDERJEET SINGH BHALLA Vs. STATE OF HARYANA

Decided On July 20, 2021
Inderjeet Singh Bhalla Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Prayer in this application is for preponing the date fixed in the main petition.

(2.) Heard.

(3.) For the reasons stated in the application, the same is allowed and the main case is taken up today for hearing.