LAWS(P&H)-2021-2-132

CHANDER SHEKHAR Vs. STATE OF HARYANA

Decided On February 19, 2021
CHANDER SHEKHAR Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Case heard by video conferencing.

(2.) On 19/8/2020, the following order had been passed:-

(3.) Thereafter, on 9/2/2021, the following order had been passed:-