REGENT COMPUTRONICS PVT. LTD.

DALJIT SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

RUPESH KUMAR @ KALA VS. STATE OF PUNJAB [REFERRED TO]
AJAY KUMAR AND ANOTHER VS. STATE OF PUNJAB [REFERRED TO]
BALVINDER SINGH VS. STATE OF HARYANA [REFERRED TO]
MUKESH KUMAR VS. STATE OF M.P. [REFERRED TO]

(1.) This is an application under Sec. 482 Cr.P.C. for fixing the actual date of hearing in the main appeal.

(2.) Notice in the application was issued to the respondent-State.

(3.) Learned State counsel has submitted that he has no objection in case the main appeal is taken up for hearing today itself.