Citation : 2021 Latest Caselaw 1325 HP
Judgement Date : 25 February, 2021
COPC No. 240 of 2020
25.02.2021 Present: Mr. Satyen Vaidya, Senior Advocate with Mr. Vivek
.
Sharma, Advocate, for the petitioners.
Mr. T.S. Chauhan, Advocate, for the respondent.
Notice. Mr. T.S. Chauhan, learned counsel appears
and waives service of notice on behalf of the respondent. He
prays for and is granted three weeks' time to have instructions.
Needless to say, pendency of the present petition
shall not be a bar for the respondent to comply with the
order/judgment alleged to have been violated, if so advised.
List before appropriate Bench.
(Sandeep Sharma) Judge 25th February, 2021 (reena)/sushma
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