VARINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) It's 2:15 P.M.

(2.) A mention has been made for listing the case today. It was urged that keeping in view the gravity of the matter, the petition be taken up today itself, as delay might create irreparable loss.

(3.) Accordingly, in view of the grave situation expressed in the petition and after hearing learned counsel for the petitioner, the petition is ordered to be listed for hearing today and is taken up for hearing as well.