HARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-39390-2021

(2.) It appears from the record that the present application remained undecided. The application was filed by the previous Advocate for early hearing of the case. While deciding CRM No.40332 of 2021, the reference of the earlier application could not be made as there was no recital to that fact in the application.

(3.) Be that as it may, the present application is disposed of having become infructuous in view of order dtd. 2/12/2021 passed in CRM No.40332 of 2021. Main case