CMP/282/2021
2021 Latest Caselaw 449 HP

CMP-T No.282 of 2021 in COPCT No.1124 of 2020

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7.01.2021 Present: Mr. Narender Sharma, Advocate, for the petitioner.

Mr. Arvind Sharma, Additional Advocate General for the respondents-State.

Through Video Conferencing

Learned Additional Advocate General prays for and is

granted two weeks' time to have instructions.

Having taken note of the fact that judgment alleged to

have been violated was passed two years back, this Court hopes

and trust that needful shall be done by the respondents on or

before the next date of hearing, failing which, they would remain

present in Court.

List on 23.2.2021.

(Sandeep Sharma),

Judge January 07, 2021

(shankar)