LAWS(P&H)-2021-12-39

AMRIT PAL SINGH Vs. STATE OF PUNJAB

Decided On December 17, 2021
AMRIT PAL SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

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

(2.) Heard.

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