ROHIT BANSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present application has been filed for preponing the date of hearing of the main petition i.e. CRM-M-16507-2021, which now stands adjourned to 28/4/2022.

(2.) Notice of the application to the counsel opposite.

(3.) Mr. Sandeep Singh Deol, learned Deputy Advocate General, Punjab, who has joined the proceedings through video conference, accepts notice on behalf of respondent-State and Mr. Vikas Gupta, Advocate, who has also joined the proceedings through video conference, accepts notice on behalf of respondent No.2-complainant and they have no objection for the grant of the prayer as raised in the present application.