SUKHO @ MANJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) As per office report, learned counsel for the petitioner has neither filed process fee nor come to collect the 'dasti' notice.

(2.) Learned counsel for the petitioner submits that the case may be passed over and he will submit the receipt of process fee. The case was accordingly passed over.

(3.) After verifying, learned counsel for the petitioner has submitted that in fact the process fee has not been filed but a copy was given to the counsel opposite. A copy of the same has been received by learned State counsel.