LAWS(P&H)-2021-5-100

HARNAM SINGH Vs. STATE OF PUNJAB

Decided On May 26, 2021
HARNAM SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) CRM-14881-2021 Prayer is for preponement of date of hearing. Notice of the application.

(2.) Sh.R.S.Khaira, AAG, Punjab accepts notice on behalf of respondent- State.

(3.) Heard.