HARPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, petitioner has challenged the order dtd. 22/7/2024 (Annexure P1) whereby, the order of warning has been issued to the petitioner.

(2.) Learned counsel appearing on behalf of the petitioner, on instructions from the petitioner, submits that at this stage, he will be satisfied if a direction is given to respondent No.2 to decide the legal notice 6. 08.2024 (Annexure P9) served by the petitioner, in a time bound manner.

(3.) Notice of motion.