PURAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) For the reasons mentioned in the application as well as arguments addressed, leave to file this writ petition without registration as Advocate on Roll, is granted, subject to just exceptions.

(2.) Application is accordingly disposed of. CM-19835-CWP-2022

(3.) Documents, Annexures P-13 and P-14, are taken on record, subject to just exceptions.