DALER SINGH MEHNDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The application is allowed as prayed for subject to all just exceptions.CRM-34610-2022

(2.) In view of the reasons mentioned in the application, the same is allowed and the amended memo of parties annexed with the application is taken on record.CRM-34612-2022

(3.) In view of the reasons mentioned in the application, the same is allowed and the documents annexed with the application are taken on record as Annexures P-6 to P-31 subject to all just exceptions.CRR-1489-2022 (Main Case)