JAGRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the respondents states that though the reply was to be filed within a period of four weeks as per the order dtd. 14/1/2019 after which, the right to file reply was to be forfeited but due to official engagement, reply could not be filed.

(2.) Learned counsel for the respondents prays that the respondents be permitted to file the reply in the Court today.

(3.) The said request is accepted subject to payment of costs of Rs.5000.00 to be deposited with the Poor Patients Welfare Fund, PGIMER, Chandigarh. Reply is taken on record and copy of the same is supplied to counsel for the petitioner.