SHIV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The office has put up this case in IOIN category for completion of service as learned counsel for the petitioner did not file the process fee. The main case stands admitted on 14/5/2025.

(2.) At this stage, learned counsel for the petitioner prays that the main case may be taken up for hearing today itself as he wishes to withdraw the same.

(3.) On his request, main case is taken up on Board today itself.